PEARL CHESSON Vs. SEAN LAWRENCE AND ORS

JUDGEMENT

(1.) Heard learned counsel for the Plaintiff. The Defendants have been absent throughout at the hearing of the suit. The suit was at one stage even transferred to the list of undefended suits. Since, however, by an order dated 16 January 2014, a preliminary issue was framed in the suit, this court, by its order dated 5 October 2017, caused notices to be issued to the Defendants for hearing of the preliminary issue. Despite notice, none appears for the Defendants.

(2.) The suit is placed on board today for hearing of the preliminary issue. The preliminary issue framed in the matter is in the following terms :

(3.) The Plaintiff has led documentary evidence on the issue.