GURINDER SINGH SODHI Vs. RAMESH KUMARI

JUDGEMENT

(1.) THIS revision petition is against the order of Additional District Judge dated 8. 9. 1995 affirming in appeal the order passed by Additional Senior Sub Judge dated 17. 5. 1993 dismissing the application of the petitioner for setting aside the ex-parte decree dated 11. 6. 1991.

(2.) BRIEFLY put, Gurinder Singh, Advocate, one of the judgment-debtors filed an application for setting aside the ex-parte decree dated 11. 6. 1991 on the ground that he was never served in person or even through substituted service.

(3.) ON the pleadings of the parties, the following issues were framed: