- (1.) Leave granted.
(2.) This appeal has been preferred against the judgment and order dated 11th May, 2012 passed by the High Court of Delhi at New Delhi in CM(M) No.564 of 2012.
(3.) The question raised for consideration is whether the courts below are justified in declining the prayer of the appellant to set aside the ex-parte decree and to grant leave to appeal to defend the summary suit.;