NIKHIL FOOTWEARS LTD Vs. VICTORY ENTERPRISES

JUDGEMENT

(1.) THIS case is on the Regular Board of this Court since 02.02.2012. No one appears for the parties though it is 1.00 pm. I have therefore, perused the record and am proceeding to dispose of the appeal.

(2.) THE challenge by means of this Regular First Appeal filed under Section 96 of the Code of Civil Procedure, 1908 (CPC) is to the impugned judgment of the Trial Court dated 10.11.2003, dismissing the suit of the appellant/plaintiff filed for recovery of Rs. 3,05,000/- on account of footwear supplied to the respondents/defendants.

(3.) THE defendants refused to accept the service of the summons of the suit and were therefore proceeded ex parte by this trial Court vide order dated 5.5.2003. Even before this Court, no one appears for the respondents in spite of service.