H S GAMBHIR Vs. TRIPTA MADAN

JUDGEMENT

(1.) THIS case is effective item no. 7 on the ,,regular board and no one appears for the appellant although it is 11.50 am. No one appeared for any of the parties even on 16.11.2009 when in the interest of justice adverse orders were deferred.

(2.) THE challenge of this first appeal under Section 96 of the Code of Civil Procedure, 1908 is the impugned judgment and decree dated 13.5.2000 whereby the suit of the respondent/plaintiff for recovery of the amount paid under an agreement to sell has been decreed.

(3.) ON completion of pleadings the trial court framed the following issues.