SHARDA SINGH Vs. VIJAY KUMAR RASTOGI

JUDGEMENT

(1.) Heard learned counsel for the revisionist.

(2.) The revisionist, who is plaintiff in Original Suit No.37 of 2020 under Order 37 C.P.C., has assailed the order dtd. 3/3/2023 passed by Civil Judge (Senior Division), Varanasi granting unconditional leave to the respondent to contest the suit instituted by the revisionist.

(3.) The suit has been instituted on the ground that the revisionist has lent an amount of Rs.69,75,000.00 through various cheques and other modes to the respondent, but the respondent has returned only Rs.1,20,000.00.