LAWS(BOM)-2015-7-34

JANGLU Vs. NEERAJ RELATORS PRIVATE LIMITED

Decided On July 07, 2015
Janglu Appellant
V/S
Neeraj Relators Private Limited Respondents

JUDGEMENT

(1.) HEARD learned counsel for the parties. Admit. R & P is already received. Taken up for final hearing forthwith by consent of parties.

(2.) RESPONDENT /plaintiff M/s. Neerja Realtors Private Limited filed Special Civil Suit No. 184 of 2011 against appellant/defendant for specific performance of contract, declaration and permanent injunction. Parties hereinafter shall be referred to as per their original status in the suit.

(3.) LEARNED trial Judge vide his judgment and order dated 13th June 2014 partly decreed the suit. In paragraph 6, learned trial Judge noted that defendant was served by paper publication, but he failed to appear and hence, suit proceeded ex -parte against him by order dated 29.11.2011. This judgment and order is assailed in this appeal.