SACHIN KUMAR Vs. KARTAR SINGH

JUDGEMENT

(1.) The appeal impugns the judgment and decree (dated 23rd February, 2013 of the Court of Addl. District Judge, East District, Karkardooma Courts, Delhi in Civil Suit No.342/2011 filed by the respondent/plaintiff) of recovery of Rs.4 lacs with interest @ 8% per annum from the date of institution of the suit till realization against the appellant pursuant to dismissal of the application filed by the appellant for leave to defend the suit under Order XXXVII of the CPC filed by the respondent.

(2.) Notice of the appeal was issued and subject to the appellant depositing the decretal amount in this Court, execution stayed. The appellant/defendant did not deposit the decretal amount; resultantly the interim order was vacated, the Trial Court record requisitioned and the appeal posted for hearing for today.

(3.) The counsels have been heard and the Trial Court record perused.