HARMEET SINGH Vs. RAVI INDER SINGH

JUDGEMENT

(1.) The application under Sec. 152 read with Sec. 151 of the Code of Civil Procedure, 1908 (hereinafter referred to as "CPC"), has been filed seeking modification of the Order/part-decree dtd. 4/11/2022, passed by this Court.

(2.) It is submitted by the applicants/ defendants that the plaintiffs had instituted a Suit for Recovery of Rs.2,77,25,000.00 (Rupees Two Crores Seventy Seven Lakhs Twenty-Five Thousand Only) along with the interest from the defendants in their capacity as legal heirs of Late Shri Ravi Inder Singh.

(3.) In the part-Decree dtd. 4/11/2022, it was held as under:-