SHAIVAL SAHAY Vs. GOVIND VERMA

JUDGEMENT

(1.) The plaintiff has instituted this suit under Order 37 of the CPC for recovery of Rs.1,47,00,000/- jointly and severally from the six defendants, pleading:-

(2.) The suit was entertained under Order 37 of the CPC and summons for appearance and upon the defendants entering appearance summons for judgment were issued to the defendants and defendants have sought leave to defend on the following grounds:-

(3.) The plaintiff has filed a reply to the application for leave to defend and in which in response to the material averments in the leave to defend application it has been stated:-