SANNAM BHARTI Vs. DTC

JUDGEMENT

(1.) This appeal impugns the judgment and decree dated 16th August, 2003 of the Addl. District Judge of dismissal of suit No.150/2001 filed by the appellant/plaintiff for recovery of Rs.5 lacs as damages from the respondent no.1 Delhi Transport Corporation (DTC) and Shri M.K. Sardana the then Regional Manager (Inter-State) impleaded as respondent/defendant no.2, Shri S. Sanjay Saxena official of the respondent/defendant no.1 DTC impleaded as respondent/defendant no.3 and from Dr. V.K. Srivastava, Chief Medical Officer of the respondent/defendant no.1 DTC impleaded respondent/defendant no.4. The appeal was admitted for hearing and the Trial Court record requisitioned. None appeared for the appellant/plaintiff on 9th February, 2012 and 10th February, 2012 when appeal came up for hearing. The appeal was accordingly dismissed in default of appearance of the appellant/plaintiff. The appellant/plaintiff thereafter applied for restoration and which was allowed.

(2.) None appears for the respondents/defendants today. Need is not felt to await their presence and the senior counsel for the appellant/plaintiff has been heard.

(3.) The appellant/plaintiff instituted the suit from which this appeal arises on 13th March, 2001 pleading:-