MRS. UMA SWAMY Vs. SHRI JASPAL SINGH

JUDGEMENT

(1.) THIS case is on the "Regular Board" of this Court since 17.1.2011. Today, it is effective item No. 7 and though it is 12.40 P.M. nobody has chosen to appear for the parties. I have, therefore, perused the record and am proceeding to dispose of the appeal.

(2.) THE challenge by means of this Regular First Appeal under Section 96 of the Code of Civil Procedure, 1908 (CPC) is to the impugned judgment and decree dated 7.7.2001 whereby the suit of the Appellant/Plaintiff for recovery of arrears of rent amounting to Rs. 1,06,695.04 against the Respondent/Defendant was dismissed although the Respondent/Defendant was proceeded exporter and the Appellant/Plaintiff duly proved her case.

(3.) THE trial Court has referred to the testimony of PW -1 who has proved the case with respect to the recovery of rent in para 7 of the impugned judgment and which reads as under: