JAI SINGH Vs. BISHAN SINGH

JUDGEMENT

(1.) BY means of this petition the Petitioner has prayed that the order dated 17.3.2005 passed by the learned trial Court be set -aside and he may be permitted to contest the suit on merits.

(2.) BRIEFLY stated, the facts of the case are that the Respondent (here -in -after referred to as the Plaintiff) filed a suit against the present Petitioner (here -in -after referred to as the Defendant). Summons were sent for service of the Defendant and according to the report of the Process Server when he went to the house of the Defendant on 19.7.2000 the Defendant refused to accept summons whereafter the process server affixed the summons on the house of the Defendant.

(3.) THE allegations are absolutely vague and therefore, the Court below was justified in rejecting the application. I find no merit in the petition which is accordingly rejected. No costs.