PITAM SINGH Vs. GIRISH CHAND

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner-Pritam Singh challenging the order dated 19 th December, 2017. The Board of Revenue, Ajmer by the said order has allowed the appeal filed by the respondents No.1 and 2-appellants-Girish Chand and Gopal challenging the order dated 14.06.2017 passed by the Revenue Appellate Authority, Bharatpur Camp Dholpur whereby it allowed the application filed by the petitioners under Order 6 Rule 18 CPC.

(2.) Learned counsel for the petitioner-Mr. Dheeraj Singhal submitted that initially the suit was filed by the petitioner in the Court of Sub-Divisional Collector, Sapau District Dholpur and the said suit was decreed vide judgment and decree dated 26.03.2014.

(3.) Learned counsel submitted that since respondents- defendants in the suit did not appear in spite of service, exparte proceedings were drawn and finally the decree was passed.