DHARAMBIR Vs. KULDEEP AND ANOTHER

JUDGEMENT

(1.) Defendant Dharambir has filed this revision petition under Article 227 of the Constitution of India to challenge order dated 04.01.2012, passed by learned Additional Civil Judge (Senior Division), Loharu, thereby dismissing application moved by petitioner-defendant for setting aside ex-parte proceedings ordered against him on 01.03.2011 in Kuldeep vs. Dharambir Civil Suit No.40 of 2011.

(2.) I have heard learned counsel for the petitioner and perused the case file.

(3.) Two civil suits titled Rajkapoor vs. Dharambir and Kuldeep vs. Dharambir are pending against the defendant-petitioner. Defendant was allegedly served personally for 01.03.2011 in Civil Suit No.40 of 2011 titled Kuldeep vs. Dharambir and since no one appeared for him, he was proceeded ex-parte. Both the aforesaid suits were clubbed vide order dated 11.11.2011. Thereafter, defendant moved application on 23.12.2011 for setting aside ex-parte proceedings against him in the suit. The said application has been dismissed by the trial court vide impugned order Annexure P-1.