CITIBANK N A Vs. DINESH ANEJA

JUDGEMENT

(1.) This is a suit under Order 37 Civil Procedure Code on behalf of the plaintiff, praying for recovery of a sum of Rs. 5,75,166.66.00 .

(2.) The plaintiff is a body corporate, constituted under the laws prevailing in USA and having its Registered office in New Delhi.

(3.) The Plaintiff has entered into a Loan Agreement dated 28.8.1996 with the defendant who is running a manufacturing unit under the name M/s. Sheel Auto Industries 73-B, Sector-31, HSIDC, Faridabad & sanctioned a loan of Rs. 4,00,000.00 to the defendant. The loan of Rs. 4,00,000.00 was disbursed to the defendant on 11.9.1996.