RAJINDER KUMAR TYAGI Vs. PREM NIJHARA & ANR

JUDGEMENT

(1.) I.A. 11537/2016 (732 days delay in filing OA) and O.A. 178/2016

(2.) On the last date, Defendant No.1 appeared in person and sought an adjournment, which was granted subject to payment of costs of Rs. 5,000/-. None has appeared for the Defendants today. Costs have also not been paid. The Defendants are proceeded ex-parte.

(3.) The present is a suit for recovery of Rs. 2,40,67,000/- along with interest. The case of the Plaintiff is that the Plaintiff had, through common friends, given a loan to the Defendant No.2, both by way of cheques and cash. As against the amounts advanced as loan by the Plaintiff, the Defendant No.1 issued five cheques, details of which are mentioned in paragraph 4 of the plaint: