(1.) Defendants failed to file a written statement and after causing appearance to be made through counsel have disappeared from the scene.
(2.) On 17.7.2006, plaintiff was called upon to lead evidence noting that since damages have been claimed, same have to be established.
(3.) Affidavit by way of evidence has been filed. 8 documents have been proved as Exhibits P-1, P-2, P-3, P-4, P-5, P-6, P-7 and P-8.