KARAN SINGH Vs. JASBIR SINGH

JUDGEMENT

(1.) This civil revision petition is filed for setting aside the impugned judgment dated 07.08.2019 vide which application filed under Order 9 Rule 13 of CPC for setting the judgment and decree dated 4.12.2006 was allowed.

(2.) Learned counsel for the petitioners while praying for setting aside the impugned order dated 7.8.2019 submitted that the application filed under Order 9 Rule 13 CPC has been allowed after a gap of almost 7 years. Secondly, the respondent was duly served through publication in newspaper namely 'Dainik Mewat'. It is further submitted that the respondent used to reside with his maternal uncle in the village called Rani Ka Singhola.

(3.) Heard.