TARLOK CHAND Vs. KAILASH CHANDER

JUDGEMENT

(1.) Petitioner has assailed the order dated 21.10.2017 passed by the Addl. Civil Judge (Sr. Divn.) Phillaur vide which the application for setting aside the ex parte proceedings dated 17.11.2016 passed by the Civil Judge (Jr. Divn.) Phillaur was dismissed.

(2.) Perusal of the record would show that on 17.11.2016, none appeared on behalf of the defendant and the trial Court passed the following order:-

(3.) Evidently, the aforesaid order was passed vide which the defendant was proceeded against ex parte and the case was adjourned for ex parte evidence of the plaintiff. The defence of the defendant was not struck off, but the import of aforesaid order can be taken to be that the defence of defendant was struck off. Thereafter, ex parte evidence of the plaintiff started w.e.f. 20.12.2016.