RAVINDER PAL Vs. RANDEEP SINGH GREWAL

JUDGEMENT

(1.) Petitioner is aggrieved of order dtd. 13/12/2016 passed by Additional District Judge, Ludhiana whereby the application filed by the petitioner/defendant No.1 for setting aside the ex parte judgment and decree dtd. 7/4/2015 was dismissed.

(2.) Plaintiff/respondent No.1 filed a suit for possession by way of specific performance of agreement to sell dtd. 22/3/2006 in respect of land measuring 27 kanals as shown in the headnote of the plaint. Petitioner was proceeded against ex parte. Petitioner was impleaded on two addresses i.e. (1) Ravinder Pal s/o Shri Satnam Singh r/o 317-G, Bhai Randhir Singh Nagar, Ludhiana and (2) r/o 5-F, Sarabha Nagar, Ludhiana.

(3.) The suit was dismissed by the trial Court vide judgment and decree dtd. 1/2/2014. Plaintiff/respondent No.1 filed an appeal before the Additional District Judge, Ludhiana. Petitioner was again proceeded against ex parte.