SANJAY KUMAR BHAMBRI Vs. UOI AND ORS.

JUDGEMENT

(1.) THIS first appeal under Section 96 of the Code of Civil Procedure, 1908 impugns the ex parte judgment and decree dated 18th January, 2005 of the Court of Sh. N.K. Kaushik, Additional District Judge, Delhi of dismissal of suit No. 326/2003 filed by the appellant for recovery of damages of Rs. 8,67,240/ - from the respondents Union of India and Mahanagar Telephone Nigam Ltd. (MTNL).

(2.) THE appeal was admitted for hearing and the Trial Court record requisitioned. The counsels have been heard.

(3.) THE respondent MTNL filed written statement contesting the suit. However, subsequently MTNL was proceeded against ex parte and ex parte evidence led by the appellant.