VIMAL JETHA Vs. PRAVEER CONSTRUCTIONS P LTD

JUDGEMENT

(1.) The plaintiff has filed the present suit under Order XXXVII CPC for recovery of Rs.1,17,48,000/- along with pendent lite and future interest @ 12% per annum against the defendant.

(2.) Brief facts of the case as per plaint are that the defendant is company incorporated under the Companies Act and Shri Sudhir Khurana is one of its directors who has been in control of defendant and has been managing its affairs who is known to the plaintiff for the last over two decades. The defendant through its director Sh. Sudhir Khurana represented plaintiff that it had been allotted a commercial plot of land bearing No.C-1, measuring 5402 sq.mtrs. situated at Jagatpura, Jaipur (Rajasthan) by Jaipur Development Authority vide letter dated 19th September, 2005.

(3.) It is alleged in the plaint that the defendant further represented that it shall construct a multi-storied commercial complex and multiplex screens on the said plot of land. The project known as "Creative Corporate Park". Defendant assured that in case the plaintiff invests money in the projects of the defendant, the plaintiff shall make good profits in short span of time.