SARVESH BISARIA Vs. HARI OM ANAND

JUDGEMENT

(1.) The present suit was filed on behalf of the plaintiff under Order XXXVII of the CPC, claiming the principal amount of Rs.3,20,00,000.00along with interest @ 18% per annum from September, 2018 to May, 2020, the date of the filing of the suit, totalling Rs.4,86,66,570.00.

(2.) Summons in the suit were issued on 6/7/2020 and defendants were directed to maintain status quo with regard to title and possession of the property bearing No. E-139, 1st Floor, Greater Kailash-I, New Delhi.

(3.) I.A. No. 8211/2020 has been filed on behalf of the defendants seeking leave to defend and I.A No. 8213/2020 has been filed on behalf of the defendants under Order VII Rule 11 of the Code of Civil Procedure, 1908 (CPC) seeking rejection of the plaint. Pleadings have duly been completed in the aforesaid applications.