PUSHPA LAVEZZO Vs. R VINOD JAI VIMAL

JUDGEMENT

(1.) This Civil Suit is filed under Order IV Rule 1 of Original Side Rules read with Order VII Rule 1 of CPC, to pass a Judgement and Decree against the Defendants:-

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

(3.) Though the Defendants 1 to 4 were served on 2.3.2017 and the 5th Defendant was served on 22.9.2016, no written statement has been filed by the Defendants and hence, the matter was ordered to be listed under the caption of "Undefended Board". Paper publication was also effected. For non filing of the Written Statement, recording of exparte evidence was ordered by this court on 29.6.2017. The Plaintiff has filed the proof affidavit for her chief examination and receipt of 15 documents as documentary evidence to prove the suit claim. In the Evidence, the Plaintiff examined himself as PW.1 and marked Exs.P1 to P15 as documentary evidence in order to prove the suit claim.