SUNEET FINMAN PVT.LTD Vs. AJIT SINGH

JUDGEMENT

(1.) THE appeal impugns the judgment and decree, dated 2nd February, 2005 of the Court of the Additional District Judge (ADJ) in Suit No.30/2002 filed by the respondent No.1/plaintiff against the appellant and against one Mr. Rajan Arora and Mr. Batan Singh, for recovery of Rs.1,50,000/- together with interest at 9% per annum from the date of judgment/decree till realization, from the appellant and the said Mr. Rajan Arora and Mr. Batan Singh jointly and severally.

(2.) NOTICE of the appeal was issued and on the direction contained in the order dated 10th November, 2006, the said Mr. Rajan Arora and Mr. Batan Singh who were earlier not impleaded as parties to the appeal were so impleaded and amended memo of parties filed. The said Mr. Rajan Arora and Mr. Batan Singh failed to appear inspite of substituted service and were vide order dated 12th March, 2013 proceeded against ex-parte. The Trial Court record has been requisitioned. The counsel for the appellant and the counsel for the respondent No.1 Mr. Ajit Singh have been heard.

(3.) THE appellant/defendant No.1 contested the suit by filing the written statement, pleading: