AMARJIT KAUR Vs. PARGAT SINGH

JUDGEMENT

(1.) DEFENDANT no.1 Amarjit Kaur has filed the instant revision petition under Section 115 of the Code of Civil Procedure (in short ? CPC) assailing order dated 20.02.2007 passed by learned Additional Civil Judge (Senior Division), Amritsar, thereby dismissing application moved by the petitioner under Order 9 Rule 13 read with Section 151 CPC for setting aside ex-parte judgment and decree dated 24.09.1998 and also assailing judgment dated 04.05.2009 passed by learned Additional District Judge, Amritsar, thereby dismissing petitioner's appeal preferred against order dated 20.02.2007 of the trial court.

(2.) RESPONDENT no.1 ? plaintiff Pargat Singh filed suit against the petitioner and proforma respondents no.2 to 6 for permanent injunction. Defendants refused to accept service by registered post and thereupon they were served by munadi and since none appeared for them, they were proceeded ex-parte and ultimately, the suit was decreed ex-parte vide judgment and decree dated 24.09.1998.

(3.) BOTH the courts below dismissed the application of defendant no.1 ? petitioner for setting aside ex-parte judgment and decree. Feeling aggrieved, instant revision petition has been preferred. I have heard learned counsel for the parties and perused the case file.