TARSEM KAUR Vs. GURMIT SINGH

JUDGEMENT

(1.) The present revision petition has been filed by the petitioner, who is a defendant in the civil suit so as to challenge the order dtd. 9/12/2022 (Annexure P/3) by which, an application filed by another defendant namely, Narinder Singh for setting aside exparte order dtd. 14/2/2018, has been allowed by the trial Court as the plaintiff did not raise any objection for the grant of the said benefit.

(2.) Learned counsel for the petitioner-defendant argues that allowing the said application by the trial Court is causing prejudice to the petitioner-defendant as now the decision of the civil suit will take more time.

(3.) This argument noticed hereinbefore, raised by the learned counsel for the petitioner/defendant is not maintainable for the reason that the suit has been filed by the plaintiff, who is the master of the suit.