- (1.) This writ petition is filed against the order dated 05.11.2014 passed by the trial court, whereby, the application filed by the petitioner under Order XXI, Rule 29 CPC has been rejected.
(2.) The petitioner and respondent are related to each other and the suit shop was let out by the respondent to the petitioner, the suit was filed by the respondent being Civil Original Suit No.29/2009 for eviction, arrears of rent and damages, which came to be decreed ex parte by the court of Civil Judge (Senior Division), Bikaner on 03.10.2012.
(3.) Whereafter, the execution proceedings were initiated by the decree holder-respondent, wherein, notices under Order XXI, Rule 22 CPC were served on the petitioner, however, he did not put in appearance.;