D. MAHENDRA KUMAR JAIN Vs. R. DAMODARAN

JUDGEMENT

(1.) In instant suit, contesting defendants 1 and 2 remained ex-parte. The Hon'ble Predecessor Judge had set defendants ex-parte and sent the matter to learned Additional Master - III for recording ex-parte evidence. To be noted, the Official Assignee attached to this Court has been added as third defendant vide order in A.No.15 of 2019. There is no prayer against the third defendant.

(2.) Before learned Additional Master - III, plaintiff Mr. D. Mahendra Kumar Jain was deposed as PW1 and 97 exhibits i.e., Exs.P1 to P97 had been marked.

(3.) When the suit was listed before this Court, learned counsel for plaintiff made a request to mark two more documents, namely,certified copies of interim decree dated 20.07.2015 and the order dated 23.07.2018 in I.P. adjudicating the first defendant as insolvent.