HIRALAL MISHRAMAL SOLANKI Vs. KOLTE PATIL DEVELOPERS LTD

JUDGEMENT

(1.) Heard Mr. Surel Shah for Appellant. None present for Respondent though served.

(2.) This First Appeal is filed by Appellant (Original Plaintiff) challenging the judgment and decree dtd. 30/9/2005 passed in Special Civil Suit No. 491 of 1999, by the Learned 8th Ad-hoc Additional District Judge, Pune. For convenience we retain the description of the parties as was in the suit.

(3.) Plaintiff had filed a Special Civil Suit No. 491 of 1999 wherein he stated in the cause title and in the plaint that his occupation is business and he is also an Advocate. The suit was filed against the developer and its director (Respondent No.1 and Respondent No.2) for recovery of a sum of Rs.2,62,00,000.00 and also to receive built up area of 11,400 sq. ft.