BIMLA RANI Vs. RAMANDEEP

JUDGEMENT

(1.) Challenge in the present revision petition is to the order dtd. 23/4/2019 passed by learned trial Court, whereby, an application filed for setting aside the ex-parte order dtd. 17/2/2014 was dismissed.

(2.) Learned counsel for the parties heard.

(3.) In reply, there was resistance shown for setting aside of the exparte order. In fact, it was pleaded that it was just to defeat the rights of defendant No.1 that the plaintiff is acting in collusion with defendant No.3. Also therein, it was stated about the present petitioner (who is defendant No.3) to be the mother of plaintiff-Raman Kumar Sharma and thus, the petitioner-defendant No.3 was having knowledge of pendency of the suit.