- (1.) This appeal is filed against the judgment of the Orissa High Court dated 2.02.2000.
(2.) The 2nd respondent has been served but has not appeared.
(3.) Briefly stated the facts are as follows: The appellants had advanced some loans to the 5th respondent who had hypothecated his truck for his payment of monies. As the monies were not repaid, on 1.03.1996 the appellants exercised their right u/s. 29 of the State Financial Corporations Act, 1951 and took over possession of the vehicle. They then sold off the vehicle to the 2nd respondent on 21.06.1996. Pursuant to such sale, an agreement dated 30.03.1996 was entered into by the appellants with the 2nd respondent. Possession of the vehicle was given to the 2nd respondent.;