JINDAL LEASEFIN LIMITED Vs. REWA

JUDGEMENT

(1.) This is a summary suit under Order XXXVII Civil Procedure Code on behalf of the plaintiff praying for recovery of Rs. 5,27,320.00 .alongwith interest pendentelite & future interest.

(2.) The plaintiffs case is that one Maruti Esteem VX car, (Engine No. 562183, Chassis No. 198591 & Registration No. DL-8C-B-6452) was given to the defendant on hire-purchase basis in terms of Hire Purchase Agreement No. JLL/996/034 dated 18th September, 1996 between the plaintiff & the defendant. It is further the plaintiffs case that after paying 11.6 instalments to the plaintiff, the defendant stopped paying further instalments.

(3.) In her application (IA. 11803/98) for leave to defend the suit, the applicant defendant admits the purchase of Maruti Esteem Car from the plaintiff in terms of Hire Purchase Agreement entered into between the parties. It is also admitted by the applicant/defendant that she has paid 12 instalments. The applicant/defendant has also admitted that in all 48 monthly instalments of Rs. 15,659-00 were payable.