SUBHASH Vs. RAM KUMAR

JUDGEMENT

(1.) By way of present revision petition, the petitioners have challenged the order dtd. 2/12/2015 passed by learned Civil Judge (Junior Division), Charkhi Dadri whereby, an application filed on their behalf for setting aside exparte proceedings, has been dismissed.

(2.) It may be noticed here that the parties to the lis are related to each other being brothers and sister. A suit for declaration and permanent injunction came to be filed at the instance of respondent No.l/plaintiff and the proforma respondents. In the said suit, summons were issued for effecting service upon the petitioners who happened to be defendant Nos. 3 and 5. Relevant Zimni orders passed by the learned trial Court from pages 7 to 10 of the paper-book are reproduced hereunder

(3.) A perusal of the above mentioned zimni orders shows that petitioner No.l who has been arrayed as defendant No.3 in the suit was proceeded against exparte vide order dtd. 8/4/2013 whereas, petitioner No.2, who has been arrayed as defendant No.5 was proceeded against exparte vide order dtd. 29/11/2013.