PREMA Vs. THANGAPPAN

JUDGEMENT

(1.) HEARD the learned Counsel for the appellant.

(2.) IT is seen from the order sheet dated 25-6-1996 that the Advocate who was appearing for the respondent, after issuing notice to the respondent, has prayed this Court's permission to retire. This Court has permitted the Counsel to retire.

(3.) IT is further seen from the order sheet dated 25-6-1996 that Court Notice was issued to the respondent. The respondent has been served with Court Notice and he has remained absent.