VEER TRADING CORPORATION Vs. INDERJIT CHOPRA

JUDGEMENT

(1.) CONCISELY , the facts and material which need a necessary mention for the limited purpose of deciding the core controversy, involved in the instant revision petition and emanating from the record are that, initially, respondent -plaintiff -Inderjit Chopra (for brevity "the plaintiff') has instituted the civil suit against petitioner -defendant -Veer Trading Corporation (for short "the defendant -Corporation") for recovery, under Order 37 CPC. The defendant was duly served on 17.03.1992 through its proprietor for 26.03.1992. He did not file any application for permission to leave to defend the suit within a statutory period. According to the defendant that it has already paid an amount of Rs. 7000/ - to the plaintiff and his counsel allured it to compromise the matter. Subsequently, the efforts for amicable settlement proved futile. Thereafter, the petitioner -defendant moved an application for condonation of delay in filing the appropriate application for leave to defend the suit on 03.06.1993.

(2.) TAKING into consideration the entire material on record and admission of the defendant, the trial Court dismissed the application of condonation of delay and summarily decreed the suit for recovery of remaining amount, vide impugned judgment dated 26.09.1994.

(3.) AFTER hearing the learned counsel for the parties, going through the record with their valuable assistance and after considering the entire matter deeply, to my mind, there is no merit in the instant revision petition in this context.