LAWS(DLH)-2007-11-21

SMITA CHAUDHARY Vs. UMA DEVI

Decided On November 23, 2007
SMITA CHAUDHARY Appellant
V/S
UMA DEVI Respondents

JUDGEMENT

(1.) PETITIONER is aggrieved by the order dated 25. 9. 2006 allowing respondent's application in Order 9 Rule 13 CPC and as a consequence setting aside the ex-parte decree dated 18. 3. 2005.

(2.) RESPONDENT contested the suit diligently till 31. 5. 2004. On said date counsel did not appear and defendant was proceeded ex-parte.

(3.) SUIT continued and was finally decreed ex-parte on 18. 5. 2005. Application under Order 9 Rule 13 CPC was filed on 24. 1. 2006.