SEYADE BEEDI CO Vs. JEYAGANESH BEEDI CO

JUDGEMENT

(1.) NONE appeared for the appellant, even though called twice, once in the forenoon and for the second time in the afternoon.

(2.) HEARD the learned counsel for the respondent. In this appeal, we will refer to the parties as they were arrayed in the suit, C. S. No. 215 of 1981 for convenience.

(3.) THE learned single Judge, after considering the arguments of the learned counsel for the parties, in the light of the pleadings and evidence brought on record, dismissed the suit of the plaintiff by the judgment and decree under appeal. Hence this appeal is by the plaintiff, as already stated above.