TARUN SHARMA Vs. ALI ZULFIKAR AHMED AND ORS.

JUDGEMENT

(1.) This appeal under Sec. 96 of the Civil Procedure Code, 1908 (CPC) impugns the judgment and money decree (dated 28th March, 2014 of the Court of Sh. Rakesh Pandit, Additional District Judge (ADJ) -3, South East District, Saket Courts, New Delhi in Civil Suit No. 42/2014 filed by the respondent No. 1/plaintiff against the appellant and the respondent No. 2 Sh. Mahender Singh), consequent to dismissal of the applications of the appellant and the respondent No. 2 for leave to defend the suit.

(2.) Notice of the appeal was issued and subject to the appellant depositing the entire decretal amount in this Court, execution stayed.

(3.) The respondent No. 2 Sh. Mahender Singh failed to appear despite service and was proceeded against ex -parte. The Trial Court record has been requisitioned.