GOPI CHAND Vs. SEEMA THAKUR

JUDGEMENT

(1.) The plaintiff has filed this suit for recovery of Rs. 23,00,000/- (Rupees Twenty Three Lakhs) from the defendants.

(2.) The claim of recovery that is set up by the plaintiff comprises of

(3.) The defendant No. 2 only contested the suit and filed his written statement. He, however, thereafter stopped appearing and was proceeded ex parte. The plaintiff has filed his affidavit of ex parte evidence along with the copies of the documents comprising of all the litigations civil as well as criminal and also the orders passed by different courts in those proceedings.