BANWARI LAL Vs. SARITA BISHNOI

JUDGEMENT

(1.) The instant civil revision petition under Sec. 115 of the Code of Civil Procedure, 1908 has been preferred by the petitioner-defendant of Civil Original Suit No. 63/2007, whose application filed under Order IX, Rule 13 of C.P.C. for setting aside ex-parte Judgment & Decree dtd. 3/7/2009 was dismissed by the Additional Civil Judge No. 2, Sri Ganganagar vide Order dtd. 15/9/2017 passed in Civil Misc. Case No. 76/2011 (Banwari Lal Vs. Smt. Sarita Bishnoi & ors.). The appeal filed by the defendant-petitioner against the same was also dismissed by the Additional District Judge No. 2, Sri Ganganagar vide Order dtd. 4/9/2021 passed in Civil Misc. Appeal No. 24/2017 (Banwari Lal Vs. Smt. Sarita Bishnoi & anr.).