MARISETTY Vs. KARIGOWDA

JUDGEMENT

(1.) This appeal by the plaintiff is directed against the judgment and decree dated 17 2 1975 passed by the Civil Judge, Mandya, in RA No. 74 of .1974 on his file dismissing the appeal with costs.

(2.) The sole point that is; arged before me by the learned counsel for the appellant in the above second appeal is that the learned Civil Judge had no jurisdiction to pass a judgment on merits when the appellant and his counsel were absent on the date of hearing.

(3.) Or. 41, R. 17 (1) of CPC reads :