M J SINGH Vs. SAMARA ENTERPRISES

JUDGEMENT

(1.) Admit.

(2.) With the consent of parties the matter has been heard and is being disposed of finally.

(3.) Plaintiff filed suit for recovery under Order 37 of the Code of Civil Procedure on the allegations that four cheques issued by the defendant for a total sum of Rs. 1,82,373.00 were dishonoured on presentation to the bank and as such the plaintiff was entitled to a decree for the said amount with interest.