SUSHILABEN PRABHASHANKAR DHRUV Vs. COLLECTOR, AHMEDABAD

JUDGEMENT

(1.) This First Appeal under Section-96 of the Code of Civil Procedure, 1908 [for short the C.P.C.] is directed against the judgment and order dated 16/04/2014 passed by the Judge of the City Civil Court, Court No.14, Ahmedabad in the Civil Suit (CCC) No.2401 of 2012.

(2.) The facts giving rise to this First Appeal can be gathered from the Paragraph-2 of the impugned judgment and order passed by the Court below, which reads as under:-

(3.) It appears that although the summons issued by the trial Court was served upon the Collector, Ahmedabad being the sole defendant, yet none remained present before the Court to oppose the suit. In such circumstances, the Court passed an order below Exh.1 dated 25/11/2013 to proceed with the suit ex-parte.