- (1.) Heard learned counsels.
(2.) This appeal is directed against the order dated 14.11.2007 whereby the learned court below rejected the defendant's application under Order 9 Rule 13 C.P.C. for setting aside the ex- parte decree passed against them.
(3.) Learned counsel for the appellant-defendants that the notices on the limited company registered under the Companies Act were required to be served on the Managing Director or the Secretary of the Company as per Order 29 Rule 2 C.P.C. and therefore, the service on the accountant Chunni Lal could not be treated as sufficient and therefore, the ex-parte order deserves to be set aside.;