MAMTA KHURANA Vs. LAXMAN SINGH SOLANKI

JUDGEMENT

(1.) C.M. No.33975/2018(exemption)

(2.) This Regular First Appeal under Section 96 of the Code of Civil Procedure, 1908 (CPC) is filed by the defendant in the suit impugning the Judgment of the Trial Court dated 11.4.2017 by which trial court has decreed the suit for recovery of moneys filed by the respondent/plaintiff/Advocate with respect to litigation fees in the suit filed in the original side of this Court titled as Saminder Singh Reen Vs. Satya Khurana, then the proceedings in the appellate side of this court, as also before the Supreme Court by filing an SLP, and finally in the execution proceedings.

(3.) At the outset, it has to be noted that the impugned judgment is an ex-parte judgment as the appellant/defendant did not file any written statement nor led any evidence. This Court is informed that the application under Order IX Rule 13 CPC was filed but the same was dismissed inasmuch as the appellant/defendant did not comply with the conditional order of deposit of amount.