A.D.PADMASINGH ISAAC TRADING Vs. AACHI MESS

JUDGEMENT

(1.) There are three plaintiffs. Plaintiff No.1 is an individual i.e., a natural person. Plaintiff Nos.2 and 3 are Private Limited Companies i.e., juristic persons. Ms.Gladys Daniel, counsel on record for all the three plaintiffs is before this Commercial Division.

(2.) The sole defendant was duly served with suit summons on 23.05.2017, entered appearance through counsel, but said counsel reported 'no instructions' from defendant and no new counsel entered appearance on behalf of defendant. Therefore, the sole defendant was set ex-parte on 23.01.2019 and the suit itself was set down for recording ex-parte evidence before the learned Additional Master-II. One Mr.B.Gnana Sambandam deposed as P.W.1, on behalf of all the three plaintiffs and 24 exhibits i.e., Exs.P1 to P24 were marked through him.

(3.) Today, this suit is listed for arguments before this Commercial Division.