RAM KUMAR SHARMA Vs. TRILOK SINGH AND OTHERS

JUDGEMENT

(1.) This petition is directed against the order, dated 30.05.2013, passed by the learned District Judge (Forests), Shimla, H.P., in C.M.P. No. 59-S/6 of 2013 filed in Civil Suit No. 4/12 of 2010.

(2.) Key facts necessary for the adjudication of this petition are that the respondent-plaintiff (hereinafter referred to as 'the plaintiff' for the sake of convenience), namely, Shri Trilok Singh had filed a suit for recovery of Rs. 14,99,800/- alongwith future @12% per annum. According to him, he is a A-Class Contractor. Sh. V.L. Snatu, original defendant No. 1 in Civil Suit No. 4/12 of 2010, was posted as Manager in the H.P. State Cooperative Bank, at Taklech, Tehsil Rampur, District Shimla, H.P.

(3.) The suit was contested by the defendants. The petitioner, Shri Ram Kumar Sharma, was added as defendant No. 4. He filed the written statement.