MANAGING DIRECTOR NWKRTC - HUBLI Vs. AYUB

JUDGEMENT

(1.) Heard Smt. Veena Hegde, learned counsel for the appellant-Corporation, who appeared through video conference.

(2.) Despite granting sufficient time, appellant is unable to trace correct address of the respondent.

(3.) Smt. Veena Hegde, learned counsel for the appellant submits that the sole respondent has vacated his house at Belgaum and his whereabouts are not known. She further submits that even in the absence of sole respondent, appeal may be heard and disposed of as the appeal is only with regard to grant of interest @ 8% p.a., which is under challenge in this appeal.