ACHLESH DAGA Vs. NIKHIL KUMAR DAGA

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(2.) The petitioners by this petition are challenging the order dated 15.03.2019 which is at page 167 of the paper book passed by the City Civil Court, Mumbai rejecting Chamber Summons No.1217 of 2017 filed by the petitioners for setting aside ex-parte decree in Summary Suit No.431 of 2014.

(3.) The respondent No.1 had filed Summary Suit to recover sum of Rs.38,04,984/- with interest @ 24% p.a. from the date of the suit from the defendants M/s. Pioneer Synthetics.