S AND P INFRASTRUCTURE Vs. USHA DEVI

JUDGEMENT

(1.) The present suit was originally filed by the plaintiff praying for the following relief:-

(2.) On 23/5/2017, the following order was passed by this Court:-

(3.) In view of the above order, the plaintiff filed an amended plaint, confining its prayer to recovery of an amount of Rs.4,65,00,000.00 (Rupees Four Crores Sixty Five Lakhs only) along with interest @ 24% per annum due thereon from the defendants along with the costs of the Suit.