SUDHIR JANARDHAN DESAI Vs. ROYAL INKS PVT. LTD.

JUDGEMENT

(1.) Heard Mr. Parsekar, learned counsel for the Appellant.

(2.) The Respondent is duly served. However, there is no appearance on behalf of the Respondent.

(3.) The Appellant is the original plaintiff and the Respondent is the original defendant in Regular Civil Suit No.61/2004/A instituted by the Appellant in the Court of the Civil Judge Senior Division, Ponda. The Appellant, by instituting the aforesaid suit had sought for the following reliefs.