RASHTRIYA MAHILA KOSH Vs. VANDANMEDU DEVELOPMENT SOCIETY

JUDGEMENT

(1.) THIS is a suit for recovery of Rs 33,63,564/-. The brief facts of the case are as follow:

(2.) THIS suit was filed under Order XXXVII of the Code of Civil Procedure. The defendants were granted leave to contest the suit on 18.09.2009. They, however, did not file written statement and did not appear thereafter. The defendants were according proceeded ex parte in vide order dated 09.03.2010.

(3.) I do not see any reason to disbelieve the deposition of Ms Shikha. Her deposition, coupled with documents proved by the plaintiff clearly show that a sum of Rs 26,12,575/- was payable by the defendants to the plaintiff as principal sum of Rs 75,0,989/- as interest as on 30.09.2004.