ASHOK SINGH Vs. SHRIRAM VERMA

JUDGEMENT

(1.) Matter comes up on an application for early listing of the case.

(2.) Application is allowed for the reasons mentioned therein and with the consent of the learned counsel for the appellant-defendant, arguments have been heard and this Civil Misc. Appeal is being decided finally at this stage.

(3.) This appeal has been filed by the appellant-defendant against the order dtd. 9/4/2019 passed by Addl. District Judge, Chirawa in Civil Misc. Case No. 47/2018 (original suit no. 05/2016), whereby the application filed by the appellant-defendant under Order 9 Rul3 13 CPC for setting aside the ex-parte judgment and decree dtd. 15/12/2016, has been dismissed.