SULEMAN ALIAS SULLA Vs. ALAM CHAND

JUDGEMENT

(1.) CIVIL Suit No. 87 of 1980 filed by Alam Chand plaintiff-respondent against Suleman, defendant-judgment debtor-petitioner for specific performance of the agreement for sale dated 2. 6,1978, was decreed ex parte on 30. 4. 1980 by the Senior Subordinate Judge, Gurgaon.

(2.) SULEMAN, petitioner, filed an application under Order 9, Rule 13, read with Section 151 of the Code of Civil Procedure for setting aside the ex-parte decree. It was dismissed by the Subordinate Judge, 1st Class, Gurgaon, vide order dated 21. 8. 1984.

(3.) AGGRIEVED from the said order, the petitioner filed Civil Appeal No. 14/14 of 1984, which was dismissed by the District Judge, Gurgaon, vide judgment dated 28. 11. 1984. The said judgment has been impugned in this civil revision petition.