SUKHWINDER SINGH AND ANOTHER Vs. SARWAN SINGH

JUDGEMENT

(1.) Present revision petition is directed against the order dated 15.02.2007 (Annexure P-1), whereby suit of the petitioners-plaintiffs was dismissed in default and also the order dated 16.09.2015 (Annexure P-3), whereby their application for restoration of the suit was dismissed.

(2.) Notice of motion was issued.

(3.) As per service report dated 10.02.2016, respondent was duly served. However, when nobody put appearance on behalf of the respondent, he was proceeded against ex-party vide order dated 16.02.2016 passed by this Court.