DILIP KUMAR JAIN Vs. VIKAS D. JAIN

JUDGEMENT

(1.) The plaintiff has filed the present suit against the defendants praying for the following reliefs:

(2.) On receipt of writ of summons, the defendant nos. 1 to 3 have entered appearance but inspite of publication of notice in the paper publication, the defendant no. 4 did not entered appearance. After 10/5/2022, the defendant nos. 1 to 3 have also not appeared and have also not filed written statement, accordingly, by an order dtd. 29/7/2022, the case is placed in the list of "Undefended Suit".

(3.) The fact of the case in a nutshell is as follows:-