- (1.) In this appeal, FA 46 of 2009, the Appellant has impugned the judgment and order dated 7th July, 2007 passed by the Learned Second Civil Court (Senior Division) at Barasat in Money Suit no.5 of 1998. By the impugned judgment the Learned Trial Court was pleased to dismiss Money Suit no.5 of 1998 ex parte without costs.
(2.) The appellant is the plaintiff in the Court below. The defendant nos. 1 to 4 are the West Bengal Film Development Corporation Limited (for short Corporation) and its officers. In the course of hearing Vijaya Bank and Khanna Cinema have been allowed to be impleaded as proforma defendants.
(3.) The suit is for recovery of money by way of damages valued at Rs. 51, 46,869/- along with interest.;