BALI RAM Vs. LIBRA FINANCE PRIVATE LIMITED

JUDGEMENT

(1.) Plaintiff is the appellant, who aggrieved by the judgments and decrees passed by the learned Courts below whereby the suit for recovery of Rs. 4,55,189.30 paise alongwith interest @ 18% per annum has been dismissed, has filed the instant Regular Second Appeal.

(2.) The Respondents initially appeared through Mr. Ashwani Kaundal, Advocate, however, on 23.08.2019, he pleaded no instructions and prayed for permission to withdraw from the case, which was allowed. Since there was no representation on behalf of the respondents, hence proceeded ex-parte.

(3.) The parties hereinafter shall be referred to as the "plaintiff" and the "defendants".