R.R.YADAV, J. - (1.) LIST is revised.
(2.) LEARNED counsel for the appellant Mr. S.K. Sharma is present but no one is present on behalf of the respondent, therefore, the Court has no alternative except to proceed ex parte against the respondent as envisaged under Sub-rule (2) of Rule 17 of Order 41, CPC. Heard learned counsel for the appellant Mr. S.K. Sharma at length.
(3.) PERUSED the judgments and decree under appeal.;