N L LAKSHMI Vs. C P SESHADRI

JUDGEMENT

(1.) THE above appeal is directed against the judgment dated 13. 11. 2003 made in C. C. No. 715 of 2002 by the Court of Judicial Magistrate, no. II, Coimbatore.

(2.) TODAY, when the above matter has been taken up for consideration, the learned counsel for the appellant would file a memo. thereby submitting that the private notice sent by RPAD had been served on the respondent and in spite of the notice having been acknowledged by the respondent, the respondent is called absent and hence, this Court is left with no choice but to decide the above appeal on materials made available on record and upon hearing the learned counsel for the appellant.