KASHMIRI DEVI Vs. VIJAY LAXMI

JUDGEMENT

(1.) This petition is instituted against the judgment dated 28.04.2015, rendered by learned Trial Court in S.C.C. Suit No.06 of 2014.

(2.) Notices were issued to the defendant. Notices were sent on the defendant through registered post A.D. Notice through publication was made in Dainik Haq newspaper on 12.08.2014.

(3.) Thereafter, the defendant was proceeded ex parte vide order dated 17.09.2014 Learned Trial Court decreed the suit on 28.04.2015. Thereafter, the defendant inspected the file through her counsel on 19.05.2015 and she applied for certified copy of the order on 20.05.2015.