SATYA PRAKASH Vs. MUKESH RAJORA

JUDGEMENT

(1.) Caveat is discharged as the caveator has appeared.

(2.) The present review petition challenges the order dated 29th May, 2019 passed by the Ld. ADJ in the suit for recovery filed by the Respondent/Plaintiff.

(3.) The present petition arises out of a suit under Order XXXVII CPC filed by Mr. Mukesh Rajora, Plaintiff/Respondent (hereinafter 'Plaintiff') seeking recovery of a sum of Rs.30 lakhs along with pendente lite and future interest. The suit is based upon the agreement dated 22nd October, 2014 wherein the Petitioner/Defendant (hereinafter 'Defendant') is stated to have received Rs.30 lakhs for sale and purchase of three properties as detailed therein. The relevant portion of the agreement is set out below: