MEENU UPADHYAY Vs. KANWAR PAL SINGH

JUDGEMENT

(1.) IA 17984/2013

(2.) IT is pertinent to mention that the present suit has been filed for recovery of Rs.32,35,000/ - along with interest @ 18 per cent per annum with damages and costs.

(3.) LEARNED counsel for the plaintiff/applicant states that not only is the receipt of the amount of Rs.32,35,000/ - admitted in the written statement, but the defendant in response to the legal notice had agreed that he was ready to repay the amount received from the plaintiff.