LLOYD FINANCE LIMITED Vs. ARVIND SARAF

JUDGEMENT

(1.) This suit is filed by the plaintiff for recovery of Rs. 2,98,39,505.00 together with pendentelite and future interest under Order XXXVII Civil Procedure Code .

(2.) Defendants were served on 21st August, 1998 with summons in the form No. 4 prescribed under Order XXXVII. Till today no application for leave to defend has been filed.

(3.) The suit Is based on a written contract and is maintainable under Order XXXVII. Hence the plaintiff is entitled to a decree under Order XXXVII Rule 2(3) Civil Procedure Code . The plaintiff shall also be entitled to pendentelite and future interest.