ASHOK KUMAR BANERJEE Vs. GOPAL BHOWMIK

JUDGEMENT

(1.) This appeal is by the plaintiff -landlord against the judgment and decree of the appellate court by which the judgment and decree passed by the trial court was reversed and the suit has been dismissed.

(2.) THIS appeal was admitted on the following substantial question of law:

(3.) IT appears from the record that after admission notices were issued to the sole -respondent several times but the respondent did not appear and ultimately notice was served by publication in the newspaper but inspite of that none appears on behalf of the respondent.