Indian Kanoon - Search engine for Indian Law

Delhi District Court

Mr. Peerzada Shahnawaz vs M/S Welcome World Electrical Pvt. Ltd on 29 November, 2018

    IN THE COURT OF MS. VINEETA GOYAL, ADDITIONAL
  DISTRICT JUDGE - 03 (SOUTH) SAKET COURT COMPLEX,
                       NEW DELHI

Suit No. 8733/2016
CNR no. DLST01­003488­2016

In the matter of ­

Mr. Peerzada Shahnawaz
S/o Mr. Peer Ghulam Ahmad
R/o Peth Dialgam, Anantnag,
Kashmir­ 192210 (J&K),
Presently at Flat no.102,
Canara Apartments, Sector­13
Rohini, Delhi­110085.                                      ......... Plaintiff

                                                 Versus

1.

 M/s Welcome World Electrical Pvt. Ltd.

Having its registered office at 34­A/1 Basement, Arjun Nagar, Safdarjang Enclave, Near Green Park Extension, New Delhi­ 110029 Through its Director Shri Rajeev Ranjan Kumar

2. Shri Rajeev Ranjan Kumar Director of M/s Welcome World Electrical  Pvt. Ltd., 34­A/1, Basement, Arjun Nagar, Safdarjung Enclave, Near Green  Park Extn., New Delhi­ 110029 Also at:­B­3/31, Second Floor, Safdarjung Enclave, New Delhi - 110029.         ........ Defendants Suit No.8733/16 Peerzada Shahnawaz v. M/s Welcome World & Anr. Page 1 of 6 Suit presented on   : 11.08.2016 Reserved for Judgment : 22.11.2018 Judgment Pronounced on: 29.11.2018 Appearance :  Sh. Raman Tomar, counsel for plaintiff.

Defendant ex­parte.

J U D G M E N T 

1. The plaintiff has filed suit  for recovery  of Rs.6,13,915/­ alongwith the pendente­lite and future interest against the defendant. 

2. Brief facts as epitomized in plaint are that the defendant no. 1 is a company duly incorporated under the Indian Companies Act, 1956 and the defendant no. 2 is one of its Directors. The defendant no. 1   had   been   awarded   work   order   for   installation­Testing Commissioning  of CFC, laying work of NFS Project for link ID­5110 route location Razdan pass to dawar length 47 kms, as per scope of work of OFC NFS Project end to end of M/s Sterlite Technologies Ltd., Gurgaon, approved through open trenching method of length 47 Kms or OT method of length. It is further averred that vide Letter of Intent dated 13.05.2016 the defendant no. 1 had appointed the plaintiff as vendor   and   for   the   same   the   plaintiff   had   deposited   with   the defendants a sum of Rs.5,87,500/­ as security deposit (EMD amount) vide Cheque no. 561874  dated 13.05.2016 drawn on the J&K Bank Ltd., for Rs.3 Lacs apart from Rs.2,87,500/­ paid by the plaintiff to the defendant no. 1 through RTGS dated 10.05.2016. In order to enable the plaintiff to commence the work so entrusted, the plaintiff paid and deposited  different   amounts   with  the   defendant   no.   1   for   obtaining Suit No.8733/16 Peerzada Shahnawaz v. M/s Welcome World & Anr. Page 2 of 6 permission from different departments, including BRO, PWD etc., and spent   about   Rs.12   Lacs   and   even   the   plaintiff   engaged   huge   man­ power in the shape of labour and also procured machinery in order to implement   the   work   assigned   by   the   defendants.   The   prior   to commencement of the work, it was revealed that the defendants had closed   down   its   local   office   at   Hotel   Marvel,   Nowgam,   Bye­pass, Srinagar, Kashmir, apparently on account of some illegalities having been   committed   by   the   defendants   and   thus   the   work   could   not commence   due   to   its   leaving   the   local   office   without   divulging   its whereabouts. It was also revealed that the defendant no. 1 had played fraud   and   mischief   with   the   principal   namely   M/s   Sterlite Technologies   Ltd.,   Gurgaon,   and   upon   coming   to   know   about   the same, the defendants left the place after extorting huge amount from different persons including the plaintiff in the name of awarding sub­ contract   of   the   said   work.   Due   to   persistent   requests   and   demand being made by the plaintiff for refund of the entire amount deposited by the plaintiff apart from the actual  amount incurred by the plaintiff as detailed above the defendant no. 1 in discharge of its liability qua the plaintiff, issued a cheque bearing no. 561838 dated 14.06.2016 for Rs.5,87,500/­ drawn on Corporation Bankin favour of the plaintiff but the   said   cheque   was   returned   unpaid/dishnoured   with   the   remarks 'alterations   not   permitted'   vide   bank   memo   dated   27.06.2016.   The plaintiff   got   served   upon   the   defendants   with   a   legal   notice   dated 05.07.2016 but the defendants failed to comply with the said notice, hence this suit.

3. Summons   of   suit   was   issued   to   the   defendants   and despite   publication   in   daily   newspaper   "Times   of   India",   none appeared on behalf of defendants for the reasons best known to them and were proceeded ex­parte vide order dt. 05.06.2017. 

4. I have heard arguments advanced by Ld. Counsel for the plaintiff and gone through the material on record.

5. The   plaintiff   tendered   his   affidavit   as   Ex.   PW1/A   and made statement in consonance with the averments made in the plaint. He placed and proved Letter of Intent dated 13.05.2016 Ex.PW1/1 . Certified   copy   of   cheque   dated   14.06.2016   is   Ex.PW1/2   and   memo dated   27.06.2016   is   Ex.PW1/3,   attested   copy   of   photocopy   of   notice dated   05.07.2016   is   Ex.PW1/4,   Attested   copy   of   postal   receipts   are Ex.PW1/5, Certified copy of track report is Ex.PW1/6. 

6. The plaintiff is seeking refund of security deposited with the defendants and when the later appointed him as vendor by issue of letter of intent dated 13.05.2016 Ex.PW1/1 which clearly mentions that security amount of Rs.5,87,500/­ was to be sent to the defendant for the transaction. The plaintiff claims that this  amount  was  paid through cheque dated 13.05.2016 of Rs.3,00,000/­ (Rs. Three Lacs) and RTGS   of   Rs.2,87,500/­   (Rs.   Two   Lacs   Eighty   Seven   Thousand   Five Hundred) on 10.05.2016. However, the work awarded to the defendant itself by Sterlite Technology ltd. did not take off, thus the defendant Suit No.8733/16 Peerzada Shahnawaz v. M/s Welcome World & Anr. Page 4 of 6 vanished from its local office in Srinagar. After the pursuance of the plaintiff, the defendant issued cheque no. 561838 dated 14.06.2016 for a sum of Rs.5,87,500/­ in the form of PW1/2 which on presentation got dishonored   mentioning   alteration   is   not   permitted.   The   evidence adduced  by  the  plaintiff  shows  that security  amount  was  deposited with the defendant by the plaintiff which need to be refunded since the work was carried out. The defendant neither appeared nor filed written statement and further not adduced any evidence to controvert the claim made by the plaintiff.

7. The defendants were proceeded ex­parte and no evidence was led by him and the evidence produced by the plaintiff goes on un­ challenged, un­controverted and un­rebutted.

8. The plaintiff has further claimed interest @18% p.a. from 13.05.2016   till   the   date   of   filing   of   suit,   under   the   special circumstances, mentioned in the plaint attributing default of conduct of   the   defendant   and   difficulty   faced   by   the   plaintiff   such   rate   of interest   is   reasonable   and   the   plaintiff   is   entitled   for   interest   of Rs.26,415/­ from 13.05.2016 to 12.08.2016. 

9. In view of the above discussion, the plaintiff is entitled for a decree against defendant for a sum of Rs.6,13,915/­ (Rs. 587,500 being   the   principle   amount   and   Rs.26,415/­   being   the   interest calculated   @   18%   p.a.   from   13.05.2016   till   12.08.2016)    alongwith pendente­lite  and future interest @ 6% p.a. from the date of filing of Suit No.8733/16 Peerzada Shahnawaz v. M/s Welcome World & Anr. Page 5 of 6 the   suit   till   the   actual   realization   of   the   decreetal   amount.   The plaintiff is also entitled to cost. Decree sheet be prepared accordingly. 

File be consigned to record Room.

VINEETA Pronounced in open Court                   GOYAL Date:

2018.11.29     on 29.11.2018         16:27:02 +0530     (Vineeta Goyal)  Additional District Judge­03 (S)           Saket Court Complex, New Delhi.