PARAG JYOTINDRA GANDHI Vs. JAYANT NARENDRA MEHTA

JUDGEMENT

(1.) This commercial division summary suit is instituted to recover a sum of Rs.1.00 Crore along with further interest at the rate of 18% p.a. from the date of the suit till payment and/or realization based on a negotiable instrument.

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

(3.) The defendants entered appearance upon service of writ of summons. Thereupon the plaintiff took out the Summons for Judgment.