(1.) Being aggrieved and dissatisfied with the judgment and order dtd. 27/1/2022 passed by the learned Principal District Judge, Surendranagar in Regular Civil Appeal No.12 of 2019 under Sec. 96 of the Civil Procedure Code, the appellant has filed present Appeal.
(2.) Heard learned Counsels appearing for the respective parties and perused the record and the impugned judgment and order of the lower Court.
(3.) From the record it appears that the appeal is decided ex-parte in absence of the learned Counsel appearing for the present appellant before the First Appellate Court and only on that ground the learned Appellate Court has decided the appeal.