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Delhi District Court

Smt. Ritu Gupta (Deceased) vs M/S. Shreya Developwell Pvt. Ltd on 8 December, 2016

             In  the Court of Virender Kumar Goyal
               Additional District Judge­01 (East)
                   Karkardooma Courts, Delhi.
Suit No.758/16

In the matter of :­         
Smt. Ritu Gupta (deceased)
through LR's
(i) Sh. Ankur Gupta (Husband)
(ii) Master Shubh Gupta
Through its natural guardian/father
R/o 165­B, AG­I, Vikas Puri,
New Delhi­110018                                .............Plaintiffs
                               Versus
    1. M/s. Shreya Developwell Pvt. Ltd.
       At : A­8, Swasthya Vihar, Vikas Marg,
       Delhi­110092
Also at :­
       Sangwan Heights Pvt. Ltd.
       102, F/F, Plot No.2,
       Vardhman Master Plaza
       Gazipur, Delhi­110096
Also at :­
       Site Office: Sangwan Heights Pvt. Ltd.
       Raj Nagar Extension, NH­58,
       Ghaziabad, U.P­201017
    2. Rajeev Gupta
       Authorized Signatory
       M/s. Shreya Developwell Pvt. Ltd.
       At : A­8, Swasthya Vihar, Vikas Marg,
       Delhi­110092
Also at :­
       Sangwan Heights Pvt. Ltd.
       102, F/F, Plot No.2,
       Vardhman Master Plaza
       Gazipur, Delhi­110096                    ........Defendants

Date of institution                  :     30.09.2014
Reserved for order on                :     08.12.2016
Date of judgment                     :     08.12.2016

Suit No.758/16                                       Page No.1 of 5
                              JUDGMENT

Suit for recovery of Rs.4,05,735/­ U/o XXXVII CPC

1.   Brief facts of the case, relevant for disposal of the present suit are   that   the   plaintiff   has   filed   the   suit   u/o   37   of   CPC,   on   the averments that defendant No.1 through its representatives issued an advertisement for booking of plots and after long discussions with   the   representatives   of   defendant   No.1,   on   08.05.2006 plaintiff got booked a plot of 150 sq. yards under the proposed township   of   defendant   No.1   and   had   paid   Rs.2.97   lacs   on   the same day to the authorized representative of defendant No.1 vide receipt No.132 and application No.432.   Rs.2 lacs were paid by cheque drawn on ICICI Bank, whereas, Rs.95875/­ were paid on 02.11.2006 vide receipt No.111.   After booking, defendant No.2 assured and shown the document dated 20.07.2007 to the plaintiff. The   representative   of   defendant   No.1   said   to   the   plaintiff   that defendant   No.1   is   a   registered   private   development   under   B category   in   the   GDA   for   the   purposes   of   land   assembly   and construction work with respect to housing schemes in Ghaziabad Planning Area and assured the plaintiff to provide the booked plot within one year.  Before completion of one year and after passing of one year, plaintiff so many times approached the defendants No.1&2 for getting the plot, but, they lingering on the matter on one or other pretext and finally failed to provide the said plot, consequently,   defendants   No.1&2   cancelled   the   said   plot   after completing   all   necessary   formalities   by   the   plaintiff   and   they assured to return the booking amount of Rs.2.97 lacs with interest to   the   plaintiff.     Defendant   No.2   himself   and   on   behalf   of Suit No.758/16 Page No.2 of 5 defendant No.1 in discharge of liability with respect to payment of Rs.2.97   lacs   and   interest,   issued   cheque   No.010721   dated 30.09.2011 of Rs.297875/­ and another cheque No.010722 dated 30.09.2011 of Rs.107860/­, both drawn on HDFC Bank, Vivek Vihar, Delhi, in favour of the plaintiff, duly signed by defendant No.2, being authorized signatory of defendant No.1, assuring the plaintiff   that   same   will   be   encashed,   but,   on   presentation   3­4 times, said cheques got dishonoured with the remarks "payment stopped by drawer" vide returning memos dated 03.10.2011 (two memos),   08.10.2011   (one   memo)   and   07.01.2012   (one   memo). Immediately,   plaintiff   contacted   the   defendants   and   apprised about the same and also demanded cheques amount in cash, but, all the times, defendant No.2 made false excuses and also failed to make the payment.  On 25.09.2014 plaintiff approached defendant No.1 at Swasthya Vihar, Delhi and met with defendant No.2 and again   requested   to   make   the   payment   of   Rs.405735/­,   but, defendant  No.2  failed   to  give  any  satisfactory answer  and  also failed to make the payment.  Hence, this suit.

2.   Feeling aggrieved with the above mentioned act and conduct of the defendants, plaintiff has filed the present suit for recovery of Rs.405735/­ against the defendant alongwith interest @ 24% per annum w.e.f. 30.09.2014 and costs of suit.

3.   The   plaintiff   has   placed   reliance   upon   the   documents   i.e. original   cheque   No.010721   of   Rs.297875/­   and   another   cheque No.010722 of Rs.107860/­ both dated 30.09.2011, both drawn on HDFC Bank, Branch Vivek Vihar, Delhi, issued in favour of the plaintiff   Ritu   Gupta,   two   receipts   bearing   No.432   dated Suit No.758/16 Page No.3 of 5 08.05.2006   of   Rs.2   lacs   and   another   receipt   No.111   dated 02.11.2006 of Rs.97875/­, issued by the defendant No.1 under the signature of defendant No.2, with respect to registration of plot of 150 sq. yards, in the name of the plaintiff Ritu Gupta, original cheque   returning   memos   dated   07.01.2012,   08.12.2011, 09.10.2011, 03.10.2011, 07.01.2012, 09.12.2011 with respect to dishonour   of   cheque   No.10721   of   Rs.297875/­   and   cheque No.10722 of Rs.107860/­, original letter dated 30.08.2008 issued by the defendant No.1 to the plaintiff Ms. Ritu Gupta with respect to   convert   the   plot   into   flat   on   further   payment   of   Rs.5   lacs, photocopy of affidavit dated 11.03.2011 executed by plaintiff Ritu Gupta   with   respect   to   refund   of   Rs.297875/­   with   interest,   as allotment of plot was cancelled.   This affidavit is duly stamped with the stamp of defendant No.1 on 26.03.2011.   Photocopy of letter dated 26.03.2011 written by the plaintiff Ritu Gupta to the defendant No.1 with respect to cancellation of registration of plot of 150 sq. yards and for returning of Rs.297875/­ with interest. This letter is duly stamped with the stamp of defendant No.1 on dated 26.03.2011.   Photocopy of letter written by plaintiff Ritu Gupta to her Banker with respect to attestation of her signature, under the stamp of defendant No.1.  Photocopies of PAN card and driving license of the plaintiff Ritu Gupta.

4.    Summons   of   appearance   U/o   37   of   CPC   were   issued   to defendants.  Only defendant was No.1 served with the summons through its AR Sh. Jitender Saim on 16.09.2016, before the court of Ms. Shivali Sharma, ACMM, KKD Courts, Delhi, as ordered vide order dated 08.09.2016, but despite service of summons of Suit No.758/16 Page No.4 of 5 appearance, neither defendants appeared before the court nor any appearance has been filed in the court within ten days from the date of service, as prescribed under the CPC.

5.   I have heard the ld. Counsel for the plaintiff and perused the record.

6.   Ld.  Counsel  for  the   plaintiff   has submitted   that   in   view  of service upon AR of defendant No.1, defendant No.2 Rajeev Gupta is no more required to be served, being AR of defendant No.1.

7.   Since, it is a summary suit and defendant No.1 has failed to file its appearance in the court within 10 days from the date of service,   as   a   necessary   sequel,   so,   the   averments   made   in   the plaint are deemed to be admitted and the plaintiff is entitled to the judgment and decree forthwith in accordance with order 37 rule 2(a) of CPC.  

8.   In  view  of  the  facts,  as mentioned above  in the  plaint,  the documents placed on record and mandatory provisions of law, as mentioned   above,   a   decree   for   recovery   of   Rs.4,05,735/­,   is hereby   passed   in   favour   of   the   plaintiff   and   against   defendant No.1   alongwith   interest   @   18%   per   annum   from   the   date   of institution of the suit till the date of decree with costs of the suit.

9.   Decree sheet be prepared accordingly.  It is clarified that the decree shall be executable only on filing of the deficit court fee, if any.  File be consigned to the record room.

Announced in the open court on 08.12.2016 (Virender Kumar Goyal) Additional District Judge­01                             (East)/KKD Court/Delhi.

Suit No.758/16 Page No.5 of 5