RAJINDER SINGH GULATI Vs. SUNIL MEHRA

JUDGEMENT

(1.) I have heard Shri. M. M. Vashi learned Counsel for the Defendant in support of the Notice of Motion and Shri. Kukreja appearing for the Plaintiff for opposing the Notice of Motion.

(2.) To appreciate the submissions made by the learned Counsel for the parties, it will be necessary to briefly refer to the relevant facts.

(3.) The plaintiff filed a summary suit against the Defendant praying for a decree in the sum of Rs. 12,00,000/- as per the particulars of the claim annexed to the plaint with further interest on the said amount at the rate of 18% p. a. On 8th December, 2004, the parties field minutes of decree on admission and this Court passed a decree in terms of the said minutes. It will be necessary to reproduce the relevant clauses of the minutes of decree on admission.