SUCHA SINGH Vs. HARISH TALWAR

JUDGEMENT

(1.) Assailed herein are two orders viz. dtd. 27/1/2020 (Annexure P6) and 3/10/2022 (Annexure P-8) learned trial Court and Appellate Court, respectively, whereby application filed by defendant/petitioner under Order 9 Rule 13 CPC, seeking to set-aside ex parte judgment and decree dtd. 4/9/2018 (Annexure P-3), was dismissed.

(2.) Succinct facts, as pleaded in the revision petition.

(3.) After obtaining the ex parte decree, the respondent filed execution application. Upon munadi, the petitioner came to know about the judgment and decree. He immediately moved an application under Order 9 Rule 13 CPC, which was eventually dismissed by the trial Court vide impugned order dtd. 27/1/2020 Annexure P-7. The petitioner's appeal against the same was also dismissed by the learned Appellate Court vide impugned order dtd. 3/10/2022 Annexure P-8.