(1.) The present revision petition has been filed for setting aside impugned order dated 4.5.2017 (Annexure P-11) passed by Additional Civil Judge (Senior Division), Nabha, vide which, the application filed by the respondent-defendant under Order 9, Rule 13 CPC has been allowed and ex parte judgment and decree dated 8.9.2011 has been set aside subject to the condition that the respondent-defendant shall pay an amount of Rs. 15,000/- as costs to the petitioner-plaintiff by way of demand draft and the parties were granted two opportunities to conclude the entire evidence of the defendant i.e. examination-in-chief as well as cross-examination.
(2.) Learned counsel for the petitioner contends that there was delay in filing the application under Order 9, Rule 13 CPC and the application for condonation of delay was also filed without mentioning the number of days and any sufficient reason.
(3.) Heard the arguments advanced by learned counsel for the petitioner and have also gone through the impugned order dated 4.5.2017 and other documents available on the file.