FLIPKART INTERNET PRIVATE LIMITED Vs. SOMASUNDARAM RAMKUMAR

JUDGEMENT

(1.) The present Suit has been filed by the plaintiff for the reliefs, morefully described in the prayer portion of this Judgment.

(2.) The present suit has been admitted on 31.10.2017, and the substituted service was effected on the sole defendant by way of Paper Publication by the learned Master. However, when the matter was called on 03.07.2018, none appeared on behalf of the defendant. Hence, the sole defendant was set ex parte by this Court, thereafter, when the matter was listed before the learned Additional Master-I, for recording the ex parte evidence, the plaintiff filed the Proof Affidavit and on the side of the plaintiff, only one witness was examined viz., P.W.1, Mr.Sukant Dukhande and 154 documents were marked viz., Ex.P1 to Ex.P154.

(3.) Today(13.09.2019), when the matter is taken up for final disposal, the learned counsel for plaintiff is present.