MOHAMMED ARIF AKBAR HUSSAIN Vs. A R ENTERPRISES

JUDGEMENT

(1.) BY this Summons for Judgment, the Plaintiff seeks that the judgment be entered against the defendant in the sum of Rs.1,29,00,383/- with interest and cost.

(2.) THE suit is based on the contract and also admission of liability in the suit bearing No. 2771 of 2006 filed by the defendant against Mr. Nilesh Tanna and others including the plaintiffs herein.

(3.) ON 16th September, 2008, plaintiff issued notice of demand to the defendants calling upon them to pay Rs.1,29,00,383/- with interest. The defendants did not give any reply to the said notice.