MRS. JASLEEN CHANANA Vs. MR. KARTAR SINGH KUMAR

JUDGEMENT

(1.) CS(OS) 489/2007

(2.) THIS is a suit for recovery seeks a money decree for Rs. 21,56,000/ - along with pendente lite and future interest @ 18% per annum.

(3.) THE plaintiff contends that the defendant later defaulted repayment of the amounts and sought some time, citing the pretext of heavy business losses. It is stated that even later the defendant kept on delaying the matter citing some excuse or other, which led the plaintiff to believe that he had no intention to honour the commitment, and repay the amounts due to her. The plaintiff issued a legal notice, dated 22.06.2005 through her lawyers calling upon the defendant to repay the loan amount alongwith interest at the rate of 24% per annum. The defendant did not accede to the requests of the plaintiff, compelling her to initiate these legal proceedings against him.