BESARU ALIAS BALSARU Vs. BHAGO DEVI

JUDGEMENT

(1.) By way of this appeal, the appellant/plaintiff has challenged the judgment and decree passed by the Court of learned District Judge, Mandi, in Civil Appeal No. 4 of 2006, dated 04.01.2007, whereby, learned Appellate Court while allowing the appeal filed by the present respondent, set aside the judgment and decree passed by the Court of learned Civil Judge (Sr. Divn.) , Mandi, in Civil Suit No. 41 of 2003, dated 01.12.2005, vide which learned trial Court had decreed the suit so filed by the present appellant in the following terms:-

(2.) This appeal was admitted on 14.06.2007 on the following substantial questions of law:-

(3.) As the respondent did not enter appearance despite service, she was accordingly ordered to be proceeded against ex parte.