- (1.) The comments received from Mrs. Lukhvinder Kaur, Addl. Civil Judge (Senior Division), Ludhiana, have been perused. No further comments from District Judge, Amritsar, are required.
(2.) This petition assails the order dated 01.08.2011 passed by the Additional District Judge, Amritsar, dismissing the appeal preferred by the plaintiff- petitioner (hereinafter referred as 'the petitioner') against the order 06.11.2008 passed by the Civil Judge (Junior Division), Amritsar, dismissing her application for restoration of the suit, which was dismissed in default on 16.02.1999.
(3.) The suit was filed on 17.11.1995 and the same was dismissed in default on 16.02.1999. The application for restoration of the suit was filed on 28.09.2000. The suit was dismissed in default at the very initial stage. Both the Courts below appear to have wasted 8 years in deciding the application for restoration of the suit. Even otherwise, in case of dismissal of a suit in default, there is no bar in restoring the same.;