GOPAL PRASAD Vs. VIJENDER SINGH

JUDGEMENT

(1.) No one is present for the petitioner in spite of the matter having been passed over once. I have therefore gone through the record and am proceeding to dispose of the petition.

(2.) The present petition under Article 227 of the Constitution of India impugns the order dated 08.9.2014 of the court below dismissing the application of the petitioner/defendant under Order XXXVII Rule 4 of the Code of Civil Procedure, 1908 (CPC).

(3.) The subject suit for recovery of Rs. 4 lacs alongwith interest was filed by the respondent/plaintiff against the petitioner/defendant as the petitioner/defendant had failed to repay the loan amount of Rs. 4 lacs which was granted.