SURESH CHARANDAS VAISHNV Vs. JAGDISH KISHANDAS VAISHNV

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and is heard by consent.

(2.) The application for setting aside ex parte decree filed by the present respondents being Miscellaneous Civil Application No. 73/1998 was rejected by the trial Court by order dated 16th December, 2002.

(3.) The trial Court rejected the application for setting aside ex parte decree on the ground that the applicant had knowledge about the decree since: