CARL PINTO DE ANDRADE Vs. VENTURA SECURITIES LIMITED

JUDGEMENT

(1.) This commercial division summary suit is instituted for recovery of a sum of Rs.6,73,84,000/- along with further interest at the rate of 2 percent per month, on the principal sum of Rs.5,80,00,000/- from the date of the suit till realization on the basis of a written contract.

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

(3.) The defendant appeared in response to the service of the writ of summons. The defendant filed an affidavit in reply and sought an unconditional leave to defend the suit. Thereupon, the plaintiffs took out the summons for judgment.