BASANT VERMA Vs. NAMDHARI SEEDS

JUDGEMENT

(1.) Per order dated 26.09.2019, none appeared on behalf the respondent despite service.

(2.) This appeal is preferred by the appellant/plaintiff against the judgment and decree dated 30.03.2013 passed by the learned Additional District Judge-02/South District, Saket Courts, New Delhi (hereinafter referred as the learned 'Trial Court') in CS No.53/2011 whereby the suit of the appellant for recovery of Rs.19,93,065/- along with interest was partly decreed and disposed of.

(3.) The brief facts are:-