DULUMONI SAIKIA Vs. NARENDRA NATH SARMA

JUDGEMENT

(1.) On 06.08.2015, this Court passed the following order:-

(2.) To-day also when the case is called, there is no representation on behalf of the respondent/plaintiff.

(3.) Mr. D.K. Kataki, learned counsel for the appellant/plaintiff has made further submissions today. As the learned counsel for the respondent/defendant has remained absent, the instant appeal is disposed of after hearing the learned counsel for the appellant/plaintiff.