KULJEET SINGH Vs. UDAY RAINA

JUDGEMENT

(1.) PLAINTIFF has filed the present suit under the provisions of Order 37 CPC for recovery of Rs.24,55,580/ - along with interest pendente lite and future @ 18% per annum, however on 21.2.2013 a statement was made that the suit may be treated as an ordinary suit. The defendant no.1 has refused to accept the summons, as noticed in the order of Joint Registrar dated 18.9.2013. The summons issued to the defendant no.2 have been received back unserved, however, since the defendant no.1 is the sole proprietor of defendant no.2 he was deemed to have been served.

(2.) THE defendants were proceeded ex parte by an order of this Court dated 28.11.2013.

(3.) COUNSEL for the plaintiff submits that despite repeated requests, the defendants have failed to make payment. Accordingly, the plaintiff prays for a decree.