SANGLI BANK LTD Vs. PANDURANG DAGADU KHADTAR

JUDGEMENT

(1.) When the matter was called out for final hearing in the Morning Sessions, none appeared for the appellant as well as for the respondents. Therefore, the matter was kept back. In the Afternoon Sessions, when the matter is called out for final hearing, none appears for the appellant as well as for the respondents.

(2.) It reveals from the record that when this matter was taken up for final hearing on 13th April 2005, that time also nobody appeared for the appellant and hence the matter was dismissed in default. However, subsequently on the request of appellant, the same was restored to file.

(3.) This appeal is filed by the original plaintiff challenging the judgment and order passed by the Civil Judge, Senior Division, Alibag Camp at Mahad in Special civil Suit No.66 of 1996 on 15th April 1999.