VISHAL KEDIA Vs. SURESHKUMAR S BAFNA

JUDGEMENT

(1.) This commercial division summary suit is instituted for a recovery of a sum of Rs.2,11,51,500/- along with interest @ 18% per annum on a sum of Rs.1,77,00,000/- from the date of the suit till realization, on the basis of a written contract.

(2.) The material averments in the plaint can be summarized as under :-

(3.) The defendant appeared in response to the service of writ of summons. Thereupon, the plaintiff has taken out this summons for judgment. An affidavit in reply is filed on behalf of the defendant.