NAVEEN KUMAR Vs. MEENAKSHI GOEL

JUDGEMENT

(1.) Present Revision Petition has been filed under Section 115 CPC against the impugned judgment dated 05.02.2021 passed by the Trial Court whereby two applications filed on behalf of Defendant have been dismissed. One application was filed under Order VII Rule 11 CPC dated 12.02.2020 and the other under Section 151 CPC dated 08.10.2020. Petitioner is the Defendant before the Trial Court and the Respondent is the Plaintiff.

(2.) The brief facts necessary for disposal of the revision petition are that the Plaintiff had filed a suit for recovery of Rs.55,01,274/- against the Defendant. Plaintiff is the sole proprietor of M/s. Veejay Service Station and is engaged in the business of fuel stations and supply of fuel to various petrol pumps. Defendant is the sole proprietor of M/s. Power Plus and is engaged in the business of generator rentals. Plaintiff alleged that she had supplied diesel to the Defendant from November, 2016 to August, 2017 and as per the statement of account maintained by her, an amount of Rs.46,26,809/- is due and payable to the Plaintiff, as on 07.10.2019. Recovery of the said amount along with interest @ 18% p.a. is sought in the suit.

(3.) On summons of the suit being received, Defendant filed a written statement along with the aforesaid two applications, which were dismissed by the impugned order.