RAM CHANDER Vs. TEJ KRISHANA AND OTHERS

JUDGEMENT

(1.) The plaintiff is in revision petition against the order passed by the trial Court on 18.07.2017 allowing an application under Order 9 Rule 13 CPC while setting aside the ex parte decree.

(2.) The learned trial Court after framing the issues and allowing the parties to lead evidence, has recorded as under:

(3.) Learned counsel for the petitioner has submitted that defendant No.1 in the cross-examination had admitted that he knew about the summons issued by the Court, however, he did not receive the same. He submits that in view of the admission made, the order passed by the Court is erroneous.