KRISHNA GOPAL Vs. PUSHPA DEVI

JUDGEMENT

(1.) This Civil Revision has been preferred by the plaintiffs against the impugned order dated 20.03.2010 passed by the Additional District Judge, Seondha, District Datia (M.P.) in M.J.C. No. 3/05 setting aside thereby ex-parte judgment and decree dated 26.06.2005 passed in Civil Suit 6A/04 by the Court of Additional District Judge, Seondha, District Datia in Lok-Adalat.

(2.) Natural pedigree of the parties seems to be important which is being reproduced below:

(3.) On 17.01.05, written statement on behalf of the defendants was submitted. It is pertinent to note that the written statement on behalf of defendant/respondent No. 5 was signed by Power of Attorney Govindprasad who happened to be the son of Omprakash and Pushpadevi and the same was not signed by defendant/respondent No. 5 personally.