PREMIER AUTO ELECTRIC LIMITED Vs. JITENDER KUMAR BUDHIRAJA

JUDGEMENT

(1.) JUDGMENT

(2.) THIS is a suit for recovery of Rs. 6,64,370.00 together with pendente lite and future interest at the rate of 21 per cent per annum till realisation of the decretal amount and for award of costs. Summons/notices were issued from time-to-time and finally Mr. T. Parasher, Advocate appeared on behalf of the defendant on 9.7.1999. Written Statement was ordered to be filed within six weeks. As this was not done on the following date i.e. 4.10.1999 costs of Rs. 500.00 was imposed on the defendant and he was granted six weeks further time to file Written Statement. THIS opportunity has also not been availed of. Order VIII, Rule 10 prescribes that where a party from whom a Written Statement is required fails to present the same within the time permitted by the Court, the Court shall pronounce judgment against him and a decree would be drawn up consequently. However, I have perused the contents of the plaint in order to satisfy myself of the veracity of the averments contained therein, and the correctness of the suit.