JOGINDER SINGH Vs. LIC HOUSING FINANCE

JUDGEMENT

(1.) AN endeavour was made by the Court to have the dispute amicably resolved in view of the decision rendered by the Apex Court in Damodar S. Prabhu Vs. Sayed Babalal H.(2010) 5 SCC 663. However, the same is not acceptable to the present petitioner. Also, an endeavour was made to amicably resolve the larger disputes between the parties. Petitioner is also not ready and willing to settle the same on permanent basis.

(2.) BE that as it may, fact of the matter is that in the present revision petition, petitioner has assailed the judgment dated 10.3.2010, passed by learned Additional Sessions Judge, Shimla in Criminal Appeal No.59-S/10 of 2008, which was passed in the absence of his counsel.

(3.) PETITIONER has been condemned unheard and his personal liberty is involved.