- (1.) THIS is an application for recalling and/or setting aside an ex parte decree passed on 13th March, 1986 made with a prayer for condonation of delay and other consequential reliefs by a supporting affidavit dated 5th March, 1974.
(2.) SUCH affidavit speak that paragraphs 1 to 19 of the petition are true to the knowledge of the deponent being Secretary and Principal Officer of the defendant no. 3 company.
(3.) THE petitioner stated that on 5th March 1974 the plaintiff instituted the suit claiming, inter alia, for a sum of Rs. 8,51,328. 51 P. together with, interest and various other consequential reliefs.;