ASHOK KHANOJA Vs. HARBANS SINGH

JUDGEMENT

(1.) By way of this appeal, the appellant has assailed the judgment and decree passed by the Court of learned Senior Civil Judge, Solan, in Civil Suit No. 39/1 of 2008, titled as Harbans Singh Vs. Ashok Khaneja, decided on 24/7/2019, in terms whereof, the suit filed by the respondent for recovery of Rs.1,50,000.00 was decreed with interest and also the judgment and decree passed by the learned Appellate Court in Civil Appeal 31-S/13 of 2019, titled as Ashok Khaneja Vs. Harbans Singh, decided on 17/1/2020, in terms whereof, an appeal preferred by the present appellant against the judgment and decree passed by the learned Trial Court was dismissed.

(2.) When this case was taken up for the purpose of admission, the Court was apprised that the suit of the respondent/plaintiff was earlier decreed on 16/7/2009 by the Court of learned Civil Judge, Senior Division, Solan, District Solan, H.P., and the same was an ex parte decree passed in favour of the plaintiff.

(3.) Mr. Romesh Verma, learned counsel appearing for the appellant has informed the Court that an application was filed for setting aside the ex parte decree which was allowed in favour of the appellant and thereafter the matter was heard afresh and it resulted in the passing of the decree in favour of the respondent herein by the learned Trial Court on 24/7/2019.