DAYA KAUR Vs. RISALA

JUDGEMENT

(1.) THE revision petition has been directed against the order whereby petitioner's application under Order 18, Rule 17 -A, Code of Civil Procedure, to lead additional evidence has been dismissed.

(2.) IN the suit filed by the petitioner, challenge is to the decree which has been passed against her ex -parte on the ground that the same was obtained against her by way of fraud and that she was not served in that suit. Suit is being contested by the defendants. After petitioner's evidence was closed, defendants concluded their evidence. It was only thereafter that an application under Order 18, Rule 17 -A, Code of Civil Procedure, was filed in order to bring on record two zimni orders and also the report on the summons allegedly on the basis of which ex -parte decree was passed against her. This application on contest has been dismissed.