JAMMU RURAL BANK Vs. JAMEELA BEGUM

JUDGEMENT

(1.) AS per office report when process server went for effecting service upon respondent, she is stated to have refused to accept the notice, hence she is presumed to have been served as such proceed against ex -part e.

(2.) HEARD learned counsel, with his assistance record of the case has been examined.

(3.) EXPARTE decree in the sum of Rs. 5424/ - was passed by the trial court on 14 -09 -1995 in file No. 26/civil titled Jammu and Kashmir Bank Branch Manjakote Vs. Smt. Jameela Begum. This decree was in the process of execution.