SHAIL DEVI Vs. YASHPAL DAGAR

JUDGEMENT

(1.) This revision petition has been filed by the petitioner challenging the order dtd. 23/7/2018 passed by the Civil Judge (Jr.Divn.) Faridabad, vide which the evidence of the defendant- petitioner was closed by order of the Court.

(2.) Notice of motion was issued on 31/8/2018 by passing the following order:-

(3.) As per office report, respondent has been duly served through wife. The service is valid in terms of Order 5 Rule 15 CPC. There is no representation on behalf of the respondent despite service.