Pankaj Mithal, J. - (1.) Heard Sri Rajeev Kumar Srivastava, learned counsel for the petitioner and Sri K.P.S. Yadav for respondents no. 2, 3 and 4.
(2.) SCC Suit No. 12 of 2008 (Gaya Prasad Singh @ Harinath Singh and others v. Smt. Surajmani and others) was decreed on 06.08.2011.
(3.) The petitioner on 02.07.2015 applied for setting aside the aforesaid decree alleging it to be an ex-parte by filing an application under Order 9, Rule 13 CPC along with an application for condonation of delay in its filing.;