DHARMENDER SINGH Vs. AMIT

JUDGEMENT

(1.) This is an appeal directed against the order dated 28.2.2015 passed by the learned Additional District Judge on an application moved by the appellant/defendant under Order IX Rule 13 of the Code of Civil Procedure, 1908.

(2.) The said application was moved by the appellant / defendant for setting aside ex parte judgment and decree dated 4.10.2013.

(3.) The respondent/plaintiff had, evidently, filed a suit for recovery in the sum of Rs.16,12,500/-. This suit was moved on 8.2.2013. Summons in the suit were issued which, according to the trial court, were received by the appellant/defendant.