SATSHIV (BHARAT) AND ORS. Vs. INDRUS BUSINESS DEVELOPMENT

JUDGEMENT

(1.) C.M. No.18352/2015 Exemption allowed, subject to all just exceptions.

(2.) The application stands disposed of. RSA 328/2015 and C.M. Nos.18351/2015

(3.) The present second appeal is directed against the judgment and decree passed by the First Appellate Court, i.e. the learned Additional District Judge 01 (West), Tis Hazari Courts, Delhi in RCA No.12/2011 titled M/s Indrus Business Development Vs. M/s Satshiv (Bharat) & Others. By the impugned judgment and decree, the First Appellate Court has decreed the suit of the respondent/ plaintiff for Rs.1,91,260/- along with interest @ 9% per annum with effect from 20.02.1992.