GURJIT SINGH Vs. HARSAROOP SINGH AND ANOTHER

JUDGEMENT

(1.) The petitioner namely Gurjit Singh has filed the present revision petition under Article 227 of the Constitution of India for setting aside the order dated 08.09.2011 confirmed in appeal vide order dated 12.09.2006 whereby application filed by him for setting aside the ex parte decree dated 28.07.1994 has been rejected.

(2.) The plaintiff-Harsaroop Singh had filed a suit with assertion that although the plaintiff had executed a sale deed in favour of Gurjit Singh-petitioner and his sister Jagjot Kaur on 15.11986 for a total sale consideration of Rs. 18,000/-, however, since remaining amount of Rs. 15,000/- was not paid which was kept as security, therefore, the sale deed is liable to be set aside. The plaintiff had also arrayed the father of Gurjit Singh petitioner and Jagjot Kaur namely Santokh Singh as party defendant.

(3.) Notices were issued to all the defendants. The order as recorded by the trial Court on 09.08.1991 is extracted as under:-