RAVI TIWARI & ORS Vs. RAJIV KUMAR

JUDGEMENT

(1.) This appeal impugns the judgment and decree, dated 22 nd November, 2018, passed by the learned Additional District Judge (hereinafter referred to as "the learned ADJ"), in a suit filed by the plaintiff/respondent (hereinafter referred to as "the plaintiff") under Order XXXVII of the Code of Civil Procedure, 1908.

(2.) In the aforesaid suit, the plaintiff sought a decree from the defendants/appellants (hereinafter referred to as "the defendants"), for a sum of Rs. 22 lakh.

(3.) Consequent to issuance of summons for judgment in the suit, an application for leave to defend was filed by the defendants, which was adjudicated by the learned ADJ vide order dated 8th November, 2017, granting leave to defend to the defendants, conditional to deposit, by the defendant, of a bank guarantee for Rs. 22 lakhs favouring the learned District & Sessions Judge (South West), Dwarka Court, Delhi within three months.