J.N. NIGAM Vs. CITIBANK N.A.

JUDGEMENT

(1.) THE appeal impugns the judgment and decree dated 29.04.2005 of the Court of Additional District Judge, Delhi of dismissal of suit No.21/2005/1995 filed by the appellant against the respondent. I may notice that vide the same judgment and decree, the counter claim filed by the respondent / defendant against the appellant / plaintiff for recovery of monies was also dismissed but the senior counsel for the respondent / defendant states that the respondent / defendant has not challenged the dismissal of its counter claim.

(2.) NOTICE of the appeal was issued and the Trial Court record requisitioned. The counsels have been heard.

(3.) THE senior counsel for the respondent / defendant has interjected to state that there was no modification in the VERP and only the date for availing the same was extended from 31.08.1993 to 30.09.1993.