STATE OF HIMACHAL PRADESH Vs. PANKAJ BHARDWAJ

JUDGEMENT

(1.) THIS is a suit for recovery of Rs. 22,06,900/ - along with damages and direction to Defendant to return equipments which were handed over to him on 10.04.2000. Interest at the rate of 18% per annum from the date of filing of the suit till actual realization of the amount has also been prayed.

(2.) THE facts, in brief, are that on 16.03.2000, a written request was received from M/s Adventure Dream Makers to the Tourism and Civil Aviation Department of Plaintiff for issuance of equipments mentioned in the application on rent basis as the Defendant intended to start Paragliding Course at Dehlu near Joginder Nagar, District Mandi.

(3.) THE Plaintiff had issued several written communications dated 18.10.2000, 28.10.2000, 07.11.2000, 13.11.2000, 11.12.2000, 23.12.2000, telegram dated 25.10.2000 and asked the Defendant for return of equipments and payment of rent, but Defendant did not respond favourably. The Plaintiff issued show -cause notice to Defendant on 03.01.2001, but Defendant did not reply. Therefore, the Defendant was blacklisted on 12.03.2001.