MR. KHUB CHAND TYAGI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) BY this order I shall dispose of I.A. No. 12154/2007 filed by the plaintiff under Section 89 read with Section 151 of the Code of Civil Procedure, 1908.

(2.) BRIEF facts are that the plaintiff was awarded some construction work at Dwarka vide office letter dated 15 January, 1996. Due to certain problems, the present suit was filed by the plaintiff for recovery of a sum of Rs. 5,70,75,885/ - with pendent lite and future interest @ 18 % p.a. The said sum has been claimed for work done and left unpaid, bills, security amount etc. A counter claim has also been filed by the defendant.

(3.) THE said application has been vehemently opposed by the counsel for the defendant.