DEVI DAS Vs. GINNI GLOBAL PVT. LTD.

JUDGEMENT

(1.) This petition has been filed under Article 227 of the Constitution of India against order dtd. 19/3/2022 passed by learned Senior Civil Judge, Chamba, District Chamba, H.P. in CMA No.507/2017 whereby the applications of the respondents under Order 9 Rule 13 of CPC and Sec. 5 of the Limitation Act, have been allowed.

(2.) The petitioner herein is the plaintiff in Civil Suit No. 632 of 2014 pending on the files of learned Senior Civil Judge, Chamba. He has sought a decree of Rs.20,00,000.00 alongwith interest against the respondents herein. The parties hereafter shall be referred to by the same status as they hold before learned trial Court.

(3.) The defendants were proceeded against exparte in Civil Suit No. 632 of 2014 on 17/4/2015. Thereafter, the learned trial Court passed an exparte decree dtd. 12/6/2017 in favour of the plaintiff and against the defendants.