TILAK SONDHI Vs. DEV CHANDRA JHA

JUDGEMENT

(1.) The present appeal has been filed challenging the decree and judgment passed in a suit filed under Order XXXVII CPC. The Respondent/Plaintiff (hereinafter, ,,Plaintiff) is a supplier of fruits and vegetables to the Appellant/Defendant (hereinafter, ,,Defendant), which runs a hotel, namely, Hotel Cross Roads, Sector 15, Part-II, Chandan Nagar, Near IIT College, Gurgaon- 122001. The case of the Plaintiff is that it made continuous supplies of fruits and vegetables to the Defendant for its hotel, upto 31st December, 2015 and payment of a sum of Rs.7,64,171/- remained outstanding. The Plaintiff relies on copies of the bills, vouchers, ledger accounts, etc, which, according to the Plaintiff, bear the acknowledgement of the Defendant.

(2.) The reliefs prayed for in the suit are as under:

(3.) The Trial Court issued summons in the suit. The Defendant filed its leave to defend application. After hearing the parties, vide judgement dated 10th April, 2017, the suit was decreed in the following terms: