NADIRA PATHERYA,J. - (1.) This application has been filed under Chapter XIII A of the Original Side Rules for summary judgment by the plaintiff against the defendant.
(2.) The case of the plaintiff is that financial assistance was given to the defendant from time to time since 2005 on terms and conditions agreed between the parties and after adjusting repayment a sum of approximate Rs. 1.57 crore was due and payable by the defendant to the plaintiff as on 31st December, 2005.
(3.) In January 2006 under a MOU further assistance was given by the plaintiff to the defendant.;