CRIMSON INTERACTIVE PRIVATE LIMITED Vs. JAYANT BHAVANJI SONI

JUDGEMENT

(1.) This commercial division summary suit is instituted for recovery of an amount of Rs.2,18,80,173.00 along with further interest at the rate of 18% p.a. on the amount of Rs.1,79,65,000.00 covered by the dishonoured cheques, which form the basis of the suit.

(2.) Shorn of unnecessary details, the plaintiffs case can be stated as under:

(3.) In response to the writ of summons, the defendants appeared. As defendant no.1 expired during the pendency of the suit, his legal representatives came to be impleaded.