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[Cites 4, Cited by 0]

Delhi District Court

Servotech Electricals Pvt. Ltd vs Sh. Amit Pal Singh on 14 September, 2021

        IN THE COURT OF MS NITI PHUTELA: SCJ-RC JUDGE,
                  SAKET COURTS (SOUTH)

CS No.: 713/20

Servotech Electricals Pvt. Ltd.
Having its registered office at
252 A 1st Floor, Vijay Tower,
Shahpur Zat, New Delhi                                     ... Plaintiff

                                 Versus

Sh. Amit Pal Singh
S/o Sh. Vishambhar Singh
R/o H. no. 8, Gali no.6,
Sehatpur, Surya Vihar, Part-3,
Amar Nagar, Faridabad,
Haryana-121003                                             .... Defendant

      Date of institution of Suit            :      06.11.2020
      Date on which order was reserved       :      14.09.2021(Pre-Lunch)
      Date of decision                       :      14.09.2021(Post-Lunch)


       SUIT FOR RECOVERY OF Rs. 95,500/- ALONG WITH
           PENDENTELITE AND FUTURE INTEREST

                        EX-PARTE JUDGMENT

   1.

As per the plaint, plaintiff is a private limited company registered with Registrar of Companies under the Indian Company Act, 1956. Plaintiff is engaged in the business of contract business for the supply and installation of electrical equipments etc., and further carry CS no. 713//20 Page no.1 of 5 SERVOTECH ELECTRICALS PVT.LTD. Vs. AMIT PAL SINGH out the work of electrical filtrations works. Sh K.K Sharma is duly authorized to represent the plaintiff in the present case.

2. As per plaintiff, defendant approached the plaintiff to work as a Sub­ contractor and defendant was appointed/posted to one of the sites of the plaintiff i.e. Amrita Hospital, Sec­88, Faridabad, Haryana. MOU was also executed between the parties.

3. Defendant agreed to carry out the works of sub­contractor on behalf of plaintiff. Defendant was solely responsible for completion of work/project with the help of the resources. Plaintiff made available all kind of resources as and when required by the defendant.

4. As per plaintiff, defendant have taken total quantity of wire measuring 23,200 meters from plaintiff for installation at aforesaid site. Defendant had installed wire measuring 16,263 meters. Balance quantity of 6,937 meters was short which is worth Rs. 95,500/­. Plaintiff enquired about the same and defendant told that he would reconcile the deficiency. Plaintiff had approached defendant several times but in vain. Plaintiff also requested to reconcile the quantity of wires vide e­mail dtd 22.08.2020 but defendant did not do so.

5. Thus, legal notice dtd 04.09.2020 was issued by plaintiff. No reply to the same was filed by defendant despite receiving the same. Hence, the present suit has been filed by plaintiff praying for passing of decree for the amount of Rs. 95,500/­ in favour of plaintiff and against the defendant along with interest @ 18 % PA from the date CS no. 713//20 Page no.2 of 5 SERVOTECH ELECTRICALS PVT.LTD. Vs. AMIT PAL SINGH of filing of the suit till its realization.

6. Summons of the suit were sent to defendant. However, he failed to appear. Hence, defendant was proceeded exparte vide order dtd 13.04.2021. Matter was listed for Exparte-PE.

7. However, Ld Counsel for plaintiff relied on judgment in case titled Parsvnath Developers Limited vs Mr. Vikram Khosla, CS (COMM) 618/2019 & CM no. 8431/2020 of Hon'ble Delhi High Court, in which is was held as under:

"The question which arises is whether the plaintiff should be directed to lead ex-parte evidence. The Plaint having been verified and is also supported with affidavit / Statement of Truth on behalf of the plaintiff, and the defendant having been proceeded ex-parte no purpose would be served if the plaintiff was directed to lead ex- parte evidence. A Coordinate bench of this Court in the case of Satya Infrastructure Ltd. and Ors. v. Satya Infra and Estates Pvt. Ltd., 2013 (54) PTC 419 (Del), has held as under:
"4. I am of the opinion that no purpose will be served in such cases by directing the plaintiffs to lead ex parte evidence in the form of affidavit by way of examination- in chief and which invariably is a repetition of the contents of the plaint. The plaint otherwise, as per the amended CPC, besides being verified, is also supported by affidavits of the plaintiffs. I fail to fathom any reason for according any additional sanctity to the affidavit by way of examination-in-chief than to the affidavit in support of the plaint or to any exhibit marks being put on the documents which have been filed by the plaintiffs and are already on record. I have therefore heard the counsel for the plaintiffs on merits qua the relief of injunction." "

Hence, going by the above said judgment, the present court dispensed with the requirement of recording of exparte evidence and CS no. 713//20 Page no.3 of 5 SERVOTECH ELECTRICALS PVT.LTD. Vs. AMIT PAL SINGH proceeded under Order VIII Rule 10 CPC.

FINAL ARGUMENTS

8. Final arguments addressed by Ld Counsel for plaintiff. Heard. Record perused.

FINDINGS

9. In order to support his case, plaintiff relied upon copy of certificate of incorporation, copy of board resolution dtd 03.10.2020, copy of MOU, copy of e-mail dtd 22.08.2020 and copy of legal notice dtd 04.09.2020.

10. The document which is stated to be MOU is actually a registration form of sub-contractor. It reflects that defendant was working under the plaintiff as Sub-contractor. No payment was allegedly made, despite receiving the e-mail and legal notice.

11.The defendant has not appeared even once, in order to rebut the averments of the plaintiff in the plaint which are supported with affidavit. Under these circumstances, there is no reason not to rely upon the unrebutted and uncontroverted oral and documentary averments of plaintiff alleged in the plaint and supporting documents.

12.Hence, plaintiff is entitled to recover an amount of Rs. 95,500/ which is claimed by it.

13.Plaintiff has claimed interest @ 18% p.a from the date of filing the suit till realization. In the opinion of this court the interest claimed is CS no. 713//20 Page no.4 of 5 SERVOTECH ELECTRICALS PVT.LTD. Vs. AMIT PAL SINGH excessive. Hence, plaintiff is entitled to pendente-lite and future interest @ 9% per annum.

14.Hence, suit of the plaintiff is decreed for sum of Rs. 95,500/- along with pendente-lite interest and future interest @ 9% p.a. from the date of filing the suit till realization, payable by defendant in favour of plaintiff. Costs of the suit are granted in favour of plaintiff.

15.Decree sheet be prepared accordingly.

                                                                           Digitally
16.File be consigned to record room after due compliance.                  signed by
                                                                           NITI
                                                                   NITI    PHUTELA
                                                                   PHUTELA Date:
                                                                           2021.09.15
                                                                           12:52:53
                                                                           +0530
   Announced through VC                      ( NITI PHUTELA)
   on this 14.09.2021                       SCJ/RC Judge (South)
                                              Saket Courts, Delhi.




   CS no. 713//20                                           Page no.5 of 5

SERVOTECH ELECTRICALS PVT.LTD. Vs. AMIT PAL SINGH