G.VENUGOPAL Vs. S.K.HUSSAIN

JUDGEMENT

(1.) The suit has been filed by the Plaintiff seeking for the following reliefs;

(2.) The case of the Plaintiff in brief is as follows:

(3.) Earlier, the defendant was served with the suit summons, but he has not chosen to appear before this Court and no written statement was filed on behalf of him. Consequently, this Court set the defendant as exparte by an order dated 10.02.2017.