SMT. LALITA Vs. DAMODHAR VENKAT SIDDI

JUDGEMENT

(1.) Mr.R A Purohit and Mr. Dinesh M Kulkarni, Advocates for appellant. Respondent served.

(2.) In her memorandum of appeal the appellant has taken a contention that the respondent herein had not placed any material before the court below except a copy of notice in support of his contention. The court below has given much importance to the fact that PW.1 was not cross examined. It also did not consider the written statements filed by her in the court below. With this she has prayed for setting aside the judgment and decree under appeal. The respondent herein has served but has remained unrepresented.

(3.) The matter came up for admission. We have heard the matter in detail, perused the memorandum of appeal and the impugned order.