INDERJIT KAUR Vs. AMRIT LAL

JUDGEMENT

(1.) Petitioner has preferred this revision petition against the order dated 25.07.2008 passed by Additional Civil Judge (Senior Division), Faridkot, vide which suit of the plaintiff/respondent was decreed after proceeding ex parte against the petitioner, order dated 09.09.2015 passed by Additional Civil Judge (Senior Division), Faridkot, whereby application under Order 9 Rule 13 CPC filed by the petitioner was dismissed and order dated 08.05.2018 passed by the Additional District Judge, Faridkot, vide which appeal filed by the petitioner was dismissed.

(2.) In order to appreciate the controversy in question, photostat record of the trial Court was requisitioned vide order dated 23.05.2019.

(3.) Order dated 27.09.2006 passed by the trial Court reproduced hereasunder:-