RAJESH SINGH Vs. RAKESH KUMAR MITTAL

JUDGEMENT

(1.) This petition, under Article 227 of the Constitution of India, assails the decision of the learned Additional District Judge ( "the learned ADJ ") dtd. 13/12/2021 in CS DJ 404/2020 (Rakesh Kumar Mittal v. Rajesh Singh).

(2.) The petitioner was the defendant in the said suit and the respondent was the plaintiff.

(3.) The respondent filed the aforesaid suit against the petitioner as a summary suit under Order XXXVII of the Code of Civil Procedure, 1908 (the CPC) for recovery of an amount of Rs.38.00 lakhs.