S. GULSHANJIT SINGH Vs. JASWINDER SINGH AND ORS.

JUDGEMENT

(1.) This appeal under Sec. 96 of the Code of Civil Procedure (CPC), 1908 impugns the judgment and decree dated 27th January, 2006 of the Court of Shri Babu Lal, Additional District Judge (ADJ) Delhi decreeing the suit filed by the appellant/plaintiff for recovery of monies from (i) Shri Jaswinder Singh; (ii) Mrs. Surinder Kaur; (iii) Mrs. Anina Kuku; and, (iv) M/s. Sabina International Hotel against the defendants/respondents no.2&3 Mrs. Surinder Kaur/Mrs. Anina Kuku only and dismissing the same as far as against the respondents/defendants no.1&4 i.e. Shri Jaswinder Singh and M/s. Sabina International Hotel.

(2.) Notice of the appeal was issued. None appeared on behalf of the respondents/defendants despite service. Accordingly, all the four respondents/defendants were proceeded ex parte on 6th October, 2006 and the appeal admitted for hearing. The appellant/plaintiff applied for early hearing pleading his old age and which application came up before this Court yesterday when the same was allowed and upon the appellant/plaintiff expressing inability to argue the appeal yesterday, the appeal posted today for hearing.

(3.) None appears for the respondents/defendants today also.