LALSINGH MAHENDRA SINGH Vs. RAMESHCHAND GHANSHAMDAS

JUDGEMENT

(1.) NONE for the defendant-appellant.

(2.) SHRI N. K. Modi, counsel for the respondents-plaintiffs.

(3.) IN absence of the learned counsel for the appellant, I have gone through the record, studied the evidence and pleadings and also the documents so that injustice may not be caused to the appellant for the default of his counsel.