M/S. PRADYUMAN OVERSEAS LTD. Vs. SANJEEV JINDAL

JUDGEMENT

(1.) I.A. No. 3483/2012 (of defendant for leave to defend).

(2.) THE plaintiff has instituted this suit under Order XXXVII of Civil Procedure Code (CPC), 1908 for recovery of principal amount of Rs. 41,66,895/ - together with interest at 18% per annum till the date of institution of the suit of Rs. 2,65,083.02p, total, Rs. 44,31,978.02p pleading:

(3.) THE plaintiff has filed reply to the leave to defend application pleading inter alia that the last transaction in respect of transport business between the plaintiff and the defendant was in the month of June, 2008 and the bank account on which dishonoured cheques were issued by the defendant in favour of the plaintiff was opened in the latter part of the year 2009.