RAMESH KUMAR Vs. TARSEM LAL RAJINDER KUMAR

JUDGEMENT

(1.) Petitioner has preferred this revision petition against the order dated 13.11.2018 passed by the executing Court whereby objections filed by the petitioner were dismissed.

(2.) Tarsem Lal Rajinder Kumar, Commission Agents through Tarsem Lal as sole proprietor filed a suit bearing No.742-1 on 25.11.1995 for recovery of Rs.3,22,646/- along with interest against partnership firm M/s Girdhar Rice Mills and its partners on account of purchase of paddy by the partnership firm.

(3.) The suit was decreed by the trial Court vide judgment and decree dated 15.12.1997. Respondents No.5 to 7 were proceeded against ex parte.