VIJAY SAREEN Vs. DAEWOO MOTORS INDIA LTD.

JUDGEMENT

(1.) THIS matter is on the Regular Board of this Court since 3.1.2011. Today, this matter is effective item No. 6 on Regular Board. None appears for the Appellant and it is 12:30 pm. I have therefore perused the record and am proceeding to dispose of the matter.

(2.) THE challenge by means of this Regular First Appeal under Section 96 of the Code of Civil Procedure, 1908 is to the impugned judgment and decree dated 2.5.2001 whereby the suit of the Appellant/Plaintiff for recovery of damages of Rs. 2,26,400/ - was dismissed by the Trial Court, and which damages were claimed by the Appellant/Plaintiff for alleged illegal detention of a petroleum tanker of the Appellant/Plaintiff by the Respondent/Defendant.

(3.) THE impugned judgment and decree has been passed because the Plaintiff did not turn up for cross -examination in spite of various opportunities, and therefore, there being no evidence on behalf of the Appellant/Plaintiff, the suit was dismissed.