TARSEM LAL BAJAJ Vs. DEEPA GARG

JUDGEMENT

(1.) Petitioner is plaintiff before the learned Trial Court and has filed a suit seeking recovery of Rs.4,73,880.00 along with interest.

(2.) The suit was instituted way back in the year 2016 and, initially, ex-parte judgment was passed in favour of the plaintiff on 23/4/2018.

(3.) Fact remains that thereafter the defendants put in appearance and on the basis of one application filed by them under Order IX Rule 13 CPC, such judgment was set aside and after completion of pleadings, the matter is now at the stage of recording of plaintiff's evidence.