HLK INFRASTRUCTURE PVT. LTD. Vs. AJAY KUMAR

JUDGEMENT

(1.) Present Regular First Appeal challenges a judgment dtd. 1/6/2022 passed by learned District Judge (Commercial Court-01), South East District, New Delhi vide which civil suit CS (Commercial) No. 291/2020 filed by the appellant for recovery of Rs.07,02,856.00 was dismissed.

(2.) For the sake of convenience, the appellant would also be referred to as 'plaintiff ' and the respondent as 'defendant '.

(3.) For the disposal of this appeal, it is necessary to briefly state more relevant portions of pleadings and evidence led by parties before the Trial Court.