LAWS(DLH)-1996-1-122

SARSU SINGH Vs. KRISHNA SIKAND

Decided On January 24, 1996
Sarsu Singh Appellant
V/S
Krishna Sikand Respondents

JUDGEMENT

(1.) THE respondent has not appeared before us despite substituted service. She is proceeded against ex parte.

(2.) AS the respondent is ex parte before us and was also ex parte in the court below we proceed to dispose of this appeal.

(3.) THE licence fee was in due course, increased to Rs. 1,000/- P.M.