JOGA SINGH Vs. JASWINDER SINGH

JUDGEMENT

(1.) C.M. No. 15597-CII of 2013:

(2.) LRs. of plaintiff contested the application and controverted the averments made therein. It was alleged that the defendant refused to accept summons in the suit and thereafter, he was served through munadi and since he did not appear, he was rightly proceeded against ex-parte in the suit.

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