Delhi District Court
Arihant Traders vs L.T Solution Company on 14 March, 2026
IN THE COURT OF CIVIL JUDGE-01, WEST, TIS HAZARI
COURTS, DELHI
Presided over by- Ms. Ishita Bhardwaj, DJS
CS SCJ No. 1772/19
CNR DLWT 030033542019
Date of institution of suit : 27.11.2019
Date of reservation of Judgment : 07.02.2026
Date of passing of Judgment : 14.03.2026
M/s Arihant Traders
Through its authorized Representative
namely, Rajesh Kumar
having office at
87/24, Gali No. 9, Mundka
South Side Industrial Area
Mundka, Delhi -110041
Also At :
C/o Jain Plastic
487/29, National Market
Behind Bank of Baroda,
Peera Garhi
Delhi -110087
..........Plaintiff
Vs.
M/s L.T. Solution company
through its signatory/proprietor namely
Parmod Kumar
Having office at
Nehru Colony, Kanth Road, Near Govt. School
Jhajhanpur, Moradabad
ISHITA
Uttar Pardesh-244001.
BHARDWAJ
......... Defendant
Digitally signed by
ISHITA BHARDWAJ
Page no. 1 of 6 M/s Arihant Traders Vs. M/s L.T Solution Company CS SCJ No.1772/2019 Date: 2026.03.14
13:40:56 +0530
Argued by
Ms. Pooja Gumbar: Ld. counsel for plaintiff .
____________________________________________________
SUIT FOR RECOVERY OF RS. 1,73,967.50 /-
JUDGMENT
A FACTUAL MATRIX
1. Brief facts of the present case as per plaint are -
(i) that the plaintiff is engaged in the manufacturing of plastic items. That the plaintiff is having the business relationship with defendant since the month of August, 2018 because defendant is having business of supplying plastic raw material.
(ii) that it was settled between the AR of plaintiff and defendant that the plaintiff shall place order of plastic raw material on phone before the defendant and defendant shall supply the ordered raw material to the plaintiff at its work place after receiving the payment of the same, so binding contract sales of goods came into existence at the working place of the plaintiff.
(iii) that the plaintiff used to pay the payment to the defendant from time to time after placing order and before Digitally signed by ISHITA ISHITA BHARDWAJ BHARDWAJ Date:
2026.03.14 13:41:03 Page no. 2 of 6 M/s Arihant Traders Vs. M/s L.T Solution Company CS SCJ No.1772/2019 +0530 supply of plastic raw material by the defendant and as per the statement of account maintained by the plaintiff during the course of its regular business with the defendant,a sum of Rs.1,73,967.50/-is due against defendant and despite repeated requests defendant did not pay the same.
(iv) By virtue of present suit, the plaintiff has prayed for the following reliefs :
(a) To pass a decree for a sum of Rs.
1,73,967.50/- in favour of plaintiff and against defendant, their agents, servants and employee alongwith interest @ 18 % per annum from the date of institution of suit, pendente lite interest, till actual making payment thereof.
(b) To award cost of litigation in favour of plaintiff and against defendant.
(c) Any other case
2. Defendant was served through publication in the newspaper 'Rashtriya Sahara' dated 30.10.2022. Vide 22.12.2022, the right to file written statement was closed and defendant was proceeded ex-parte and thereafter matter was listed for ex-parte PE.
B. PLAINTIFF'S EVIDENCE
3. In order to prove his case plaintiff has examined its AR as ISHITA PW-1 and has tendered in evidence his duly sworn in BHARDWAJ affidavit. Same is Ex. PW 1/A and has relied upon Digitally signed by ISHITA BHARDWAJ Page no. 3 of 6 M/s Arihant Traders Vs. M/s L.T Solution Company CS SCJ No.1772/2019 Date: 2026.03.14 13:41:08 +0530 following documents:
Srl. No. Details Exhibits
1 Original SPA Ex. PW 1/A (colly.)
(pages 9 to 11)
2 Copy of identity proof of Ex. PW 1/B (OSR)
AR
3 Copy of bank statement of Mark A
plaintiff
4 Copy of ledger account of Ex. PW 1/D (OSR)
defendant maintained by
plaintiff
4. Beside himself, plaintiff has examined another witness i.e. Sh. Vivek Kumar, Joint Manager, Bank of Baroda, Mianwali Nagar, Delhi as PW-2 who had brought the bank statements of M/s Arihant Traders bearing account no. 41560200000142 from 25.09.2018 to 11.10.2018 and same is Ex. PW 2/1.
5. Thereafter, vide separate statement made by Ld. counsel for plaintiff on 20.01.2026, PE was closed and the matter was listed for ex-parte final arguments.
6. I have heard final arguments advanced by Ld. counsel for ISHITA BHARDWAJ plaintiff and perused the record.
Digitally signed by ISHITA BHARDWAJ Date: 2026.03.14Page no. 4 of 6 M/s Arihant Traders Vs. M/s L.T Solution Company CS SCJ No.1772/2019 13:41:13 +0530
7. It is apropos to mention that in order to prove its case plaintiff got examined its AR Sh. Rajesh Kumar as PW-1. PW-1 in his testimony has placed on record the original SPA i.e. Ex. PW 1/A (colly.) (pages 9 to 11) vide which he has been authorized to appear and deposed on behalf of plaintiff company. PW-1 has also relied upon identity proof of AR i.e. Ex.PW 1/B (OSR). PW-1 has also placed on record the ledger account statement i.e. Ex. PW 1/D (OSR). The liability of defendant is clearly reflected from ledger account which shows the closing balance of Rs.1,73,967.50/- due against defendant. PW-2 has also placed on record the bank statement of plaintiff i.e. Ex. PW 2/1 showing the entries of money transfer pertaining to account no. 41560200000142 between the period i.e. 25.09.2018 to 11.10.2018.
8. Thus, on the basis of the conjoint and cumulative appraisal of evidence made as above, it can be stated that, the testimony of PW-1 has remained unrebutted and unblemished as the defendant did not appear to contest the present suit. Also, by placing on record the aforementioned documents, plaintiff has been able to prove his case on the scale of preponderance of probabilities. In these circumstances, in the considered opinion of the court, by virtue of oral and documentary evidence on record, plaintiff has been able to prove its case for the recovery of sum of Plaintiff has succeeded in proving its case for ISHITA recovery of sum of Rs.1,73,967.50/- from defendant. BHARDWAJ Interest as claimed by the plaintiff is higher. Interest @ Digitally signed by ISHITA BHARDWAJ Date: 2026.03.14 Page no. 5 of 6 M/s Arihant Traders Vs. M/s L.T Solution Company CS SCJ No.1772/2019 13:41:18 +0530 9 % is fair and equitable. With these observations and findings, the suit of the plaintiff stands decreed for a principal sum of Rs.1,73,967.50/- alongwith interest @ 9 % p.a against defendant from the date of filing of suit till the date of its realization. Plaintiff is entitled to the costs of the suit.
9. Decree sheet be prepared only subject to payment of Court fees, if any.
10. File be consigned to Record Room after due compliance.
Digitally
signed by
ISHITA
ISHITA BHARDWAJ
BHARDWAJ Date:
PRONOUNCED IN THE 2026.03.14
13:41:24
OPEN COURT TODAY +0530
i.e. ON 14.03.2026 (ISHITA BHARDWAJ)
CIVIL JUDGE-01, WEST,
Note: This judgment TIS HAZARI COURTS,
DELHI
contains 06 pages and
each page is signed by the
under signed.
Page no. 6 of 6 M/s Arihant Traders Vs. M/s L.T Solution Company CS SCJ No.1772/2019