SHEETAL Vs. RAM SINGH

JUDGEMENT

(1.) Present revision petition is directed against the order dated 18.03.2013, passed by the trial court, whereby application filed on behalf of petitioner/defendant No.8 for setting aside ex-parte proceedings was disposed with liberty to her to join proceedings from the stage, they were pending.

(2.) Learned counsel for the petitioner submits that trial court ought to have permitted the petitioner to lead evidence in order to rebut the case of plaintiff from the stage of framing issues. According to him, order passed by the court below is erroneous and therefore, deserves to be set-aside.

(3.) Prayer has been opposed by counsel appearing for respondents No.1 and 2. According to him, application is not maintainable at such a belated stage. Petitioner filed instant application intentionally with a view to delay proceedings of the case.