REGENT COMPUTRONICS PVT. LTD.

SANJAY GUPTA Appellant

V/S

VINOD KUMAR GUPTA Respondents

Referred Judgements :-

GHULAM MOHAMAD SOFI AND OTHERS V. SHIVJI BAGATI [REFERRED]
JAMSHEDJI HORMASJI V. GORDHANDAS GQCULDAS [REFERRED]
SURIJIMULL MURLIDHAR CHANDIOK V. ANANTA LAL DAMANI AND ANOTHER [REFERRED]
N.M.R. NAGAPPA CHETTY AND OTHERS V. VAA.R. FIRM [REFERRED]
TILAKCHAND RATANLAL MAIWADI V. RARNKISAN GANESHDAS MARWADI AND OTHERS [REFERRED]
SANTOSH KUMAR VS. BHAI MOOL SINGH [REFERRED]
SHAPOOR FREDOOM MAZDA VS. DURGA PROSAD CHAMARIA [REFERRED]
MECHELEC ENGINEERS AND MANUFACTURERS VS. BASIC EQUIPMENT CORPORATION [REFERRED]
PRINT PAK MACHINERY LIMITED VS. JAY KAY PAPERS CONVETERS [REFERRED]
SUSHILA MEHTA VS. BANSI LAL ARORA [REFERRED]
APCO FABRICS VS. RAVI AVASTHY [REFERRED]
NEHA INTERNATIONAL VS. BANK OF AMERICA N T AND S A [REFERRED]
KIRANJIT SINGH VS. MADAN LAL KHANNA [REFERRED]
RAI SAHIB RAMDYAL GHANSI RAM AND SONS VS. RAMNIVAS [REFERRED]
K M MADHAVAKRISHNAN VS. S R SAMI [REFERRED]
JIVANLAL CHIMANLAL MEHTA VS. PRAMODCHANDRA CHIMANLAL MODY [REFERRED]
GOVINDRAM MIHAMAL VS. CHETUMAL VILLARDAS [REFERRED]
P RAMASWAMI VS. CHANDRA KOTAYYA [REFERRED]
MAGHAM CHINNA SUBBAROYUDU VS. VANGALA NARASIMHA REDDI [REFERRED]

JUDGEMENT

(1.) The suit is filed for the recovery of Rs.67,68,858.00 with subsequent interest.

(2.) In the plaint, apart from staling that plaint is filed under Order 37 Civil Procedure Code, a decree for mortgage is also prayed for. The plaint was presented on 29.3.93. On 30.3.93 when the matter came up before Court, the learned counsel for the plaintiff submitted that he was giving up the relief for mortgage decree and the suit may be treated as a suit under Order 37 Civil Procedure Code that was accepted and ordered by Bansal, J. Therefore, the suit is under Order 37 Civil Procedure Code and summons was directed to be issued as per the provisions of Order 37 CPC.

(3.) There are three defendants in the suit. First defendant filed IA.7843/94 for leave to defend. Second defendant filed IA.7533/94 for leave to defend. He also filed IA.7605/94 for condonation of delay for 55 dys in filing IA.7533/94. Defendant No. 2 has filed O.A.7/94 questioning the order dated 3.8.94 by the Joint Registrar holding that the summons for judgment had been served on the second defendant on 27.6.94. Second defendant has also filed IA.7747/94 for condoning delay in filing the appeal. Third defendant has filed IA.4760/94 for leave to defend.

Click here to view full judgment.

SANJAY GUPTA Vs. VINOD KUMAR GUPTA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address