R.K.PABBI Vs. DDA

JUDGEMENT

(1.) THE plaintiff filed the present suit for recovery of Rs.75,06,899/ - under Section XXXVII CPC against the defendants.

(2.) UPON service, certain applications have been filed by the parties, the details of which are given as under: -

(3.) IT is recorded in the order dated 4th July, 2013 that the principal amount already stood paid by the defendants to the plaintiff. Consequently, there is an admission of its liability by the defendants in respect of the principal amount. Apparently, the admitted amount with regard to the payment mentioned in sub -paras (a), (b) & (c) has been paid by the defendants.