MAYA NAGAR Vs. SURESH CHAND ARORA

JUDGEMENT

(1.) THE appeal impugns the judgment and order dated 14 th December, 2001 of the Court of the Additional District Judge (ADJ), Delhi in Suit No.170/1999 of dismissal of the application filed by the appellant for condonation of delay in applying for leave to defend as well as application for leave to defend and the consequent money decree for a sum of Rs.2,92,573.30 paise along with pendente lite and future interest @ 12% per annum against the appellant.

(2.) NOTICE of the appeal was issued and subject to the appellant furnishing bank guarantee for the decretal amount, the implementation of the impugned decree was stayed. A bank guarantee for Rs.2,92,574/ i.e. RFA No.189/2002 Page 1 of 14 towards principal decretal amount and an additional bank guarantee for Rs.1 lakh towards interest was accordingly furnished and renewed from time to time. Vide order dated 13th December, 2012, the appeal was admitted for

(3.) THE counsel for the appellant and the counsel for the respondent No.1 have been heard.