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NON-REPORTABLE IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

SPECIAL LEAVE PETITION (C) NO.7735 OF 2010

Gurcharan Singh … Petitioner

Versus

Surjit Singh (D) through LRs … Respondents

O R D E R  

K.S. Radhakrishnan, J.

1. We  are  of  the  view  that  this  case  raises  no  

substantial  questions  of  law  and  we  are  in  

concurrence  with  the  concurrent  decisions  

rendered  by  the  Courts  below.   The  suit  was  

instituted for performance of an agreement to sell  

dated  16.3.1993.   It  was  contested  by  the  

defendant after filing a written statement. All the  

parties  were  given  opportunities  to  lead  their  

evidence.  Before  the  trial  Court,  during  the  

recording  of  their  evidence,  the  defendants

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absented themselves  and did  not  appear  in  the  

Court on 19.4.1996,  though the case was called  

several  times.   Under  such  circumstances,  they  

were proceeded against ex-parte.   The suit was  

decreed  on  24.4.1996.   The  original  defendant  

died  on  20.11.1996.   The  LRs  preferred  an  

application for setting aside ex-parte decree.  Both  

the Courts on facts found no reason to set aside  

the same.  In our view, cogent reasons have been  

stated  for  holding  so.   We,  therefore,  find  no  

reason  to  entertain  the  Special  Leave  Petition  

since no question of law arises for consideration.  

The  Special  Leave  Petition  is,  accordingly,  

dismissed.     

  ..………………………J.    (K.S. Radhakrishnan)

  ………………………..J.    (A.K. Sikri)

New Delhi November 22, 2013