URMILA KUMARI BOTHRA Vs. ASHOK CHAUDHURY

JUDGEMENT

(1.) The plaintiff has filed the present application being G.A. No. 1 of 2021 in C.S. No. 163 of 2020 praying for Judgment upon admission and an order of injunction.

(2.) The plaintiff has filed the suit being C.S. No. 163 of 2020 praying for Decree for a sum of Rs.42,00,822.00 along with interest at the rate of 15% per annum.

(3.) Mr. Varun Kothari, Learned Advocate representing the plaintiff submits that as per discussion between the plaintiff and the defendant and as per assurance of the defendant, the plaintiff has lent and advanced an amount of Rs.30,00,000.00 to the defendant by way of RTGS on 6/5/2013. The defendant has paid interest to the plaintiff as and when the same became due and payable.