AMANJEET SINGH Vs. YASHPAL SINGH CHAUHAN AND ORS.

JUDGEMENT

(1.) PLAINTIFF has filed the present suit for recovery of Rs. 1,00,000,00 (One Crore Only) along with pendente lite and future interest.

(2.) SUMMONS in the suit were issued on 07.05.2012. Counsel for the defendants entered appearance on 08.11.2012. In the order dated 05.03.2013, it was noticed that despite time being granted no written statement was filed by defendants no. 1 and 2 and the matter was put up for evidence of the plaintiff.

(3.) PLAINTIFF , Mr. Amanjeet Singh, has filed his affidavit by way of evidence and the same has been exhibited as Ex.PW1/A. As per the evidence of the plaintiff, present suit has been filed against the defendants for recovery of monies arising out of the non -performance of the Agreement to Sell dated 06.03.2010 executed between the plaintiff and the defendant no. 1 and the Memorandum of Understanding dated 22.03.2010.