ELLA GHOSH Vs. PRATEEK AGGARWAL

JUDGEMENT

(1.) The appeal impugns the judgment and decree dated 30.08.2012 of the Court of Additional District Judge-04, South District, Saket Court Complex, New Delhi of dismissal of CS No.625/2010 filed by the appellant / plaintiff for recovery of Rs.11,00,000/- with interest.

(2.) Notice of the appeal was issued. It was reported that the respondent / defendant was not residing at the address given; liberty was given to the appellant / plaintiff to serve the respondent / defendant at a fresh address. The counsel for the appellant / plaintiff states that a fresh address of the respondent / defendant was so furnished. The order dated 08.08.2013 of the Registrar (Appellate) records that the notice had been served on the respondent / defendant. None appeared for the respondent / defendant before the Registrar (Appellate) on 08.08.2013. None appears for the respondent / defendant today also.

(3.) The counsel for the appellant / plaintiff states that the copies of all the relevant record of the Trial Court have been filed along with the memorandum of appeal. Hence need is not felt to requisition the Trial Court record and the counsel for the appellant / plaintiff has been heard.