TRANSASIA PRIVATE CAPITAL LIMITED Vs. PARMANAND AGARWAL

JUDGEMENT

(1.) The present suit is a summary suit instituted under Order XXXVII Rule 1 of Code of Civil Procedure, 1908 (CPC) for recovery of USD 3,906,479.33/-, along with interest, in favour of the plaintiffs and against the defendants no. 1 and 2 jointly and severally, on account of being the personal guarantors of the defendant no. 3.

(2.) In the suit, it has been pleaded that:

(3.) On the basis of the aforesaid pleadings, the present summary suit was filed on behalf of the plaintiffs under Order XXXVII Rule 1 of the CPC against the defendants for recovery of sum of USD 3,906,479.33/-, being Rs.28,51,72,991.00, in Indian currency on the date of filing of the suit.