- (1.) Heard the learned counsel for the appellant.
(2.) Though served, nobody appears for the respondents.
(3.) In view of the fact that perhaps certain incorrect facts have been recorded in the impugned judgment and more particularly, the Second Appeal has been decided at the admission stage, without appearance of the appellant, we are of the view that it would be just and appropriate if the High Court reconsiders the entire Second Appeal and decides it afresh.;