SATISH KUMAR SAKUJA Vs. APPOLO CRANES PVT. LTD.

JUDGEMENT

(1.) The present application has been filed by the plaintiff praying for passing a summary judgment or in the alternative a conditional order directing the defendants to deposit the suit amount or any other amount as may be determined by this Court.

(2.) The plaintiff has filed the suit for recovery of Rs.1,54,38,634.00 with pendente lite and future interest @ 18% per annum.

(3.) The case set out by the plaintiff in the plaint is that the plaintiff is carrying on his business of hiring/supplying/providing cranes (both Hydraulic and Crawler), Trailers Fork Lift etc. besides providing material handling services i.e. loading/unloading of goods, to various contractors in various projects carried out throughout India, since 1997. The defendant no.1 besides selling, leasing/letting/supplying the cranes in market, has also been dealing in import of old/used cranes from foreign countries and has been selling the same in India to prospective buyers.