SUNIL GUPTA Vs. HARISH KARRA

JUDGEMENT

(1.) THE appeal impugns the judgment and decree dated 03.08.2013 (of the Court of Additional District Judge (ADJ) (Central -07), Tis Hazari Courts, Delhi in civil suit No.378/2012 filed by the respondent) of recovery of Rs.7,50,000/ - along with interest at 9% per annum from the date of institution of the suit till realization and costs against the appellant consequent to the dismissal of the application under Order 37 Rule 3(5) of the Code of Civil Procedure (CPC), 1908 filed by the appellant for leave to defend.

(2.) THOUGH this is a First Appeal and comes up before this Court for the first time today but considering the nature of the controversy and since the appellant along with the memorandum of appeal has filed the copies of the relevant Trial Court record, need is not felt to requisition the Trial Court record and further not finding any merit in the appeal, the counsel for the appellant has been given ample opportunity to satisfy this Court.

(3.) SUMMONS for appearance and thereafter summons for judgment were issued to the appellant / defendant.