Delhi High Court: A Single Judge Bench comprising of Valmiki Mehta, J. dismissed an appeal filed under Section 96 CPC against the order of the trial court whereby appellant’s leave of defend application was dismissed.
The case pertains to a recovery suit filed by the respondent against the appellant. It was an admitted fact that the appellant had taken a loan of Rs 15 lakhs from the respondent. For repayment of the same, the appellant had issued 3 cheques. However, on presentation, the cheques were dishonoured with a remark fund insufficient. Consequently, the respondent filed the subject recovery suit. Thereafter, an application for leave to defend was filed by the appellant which was dismissed by the trial court. Aggrieved thus, the appellant filed the instant petition.
On perusal of the record, the High Court did not find any illegality, whatsoever, in the order of the trial court. In the Court’s opinion, case of the appellant was completely false besides being disjointed. The averments made by the appellant were totally unrelated to the instant matter. The evidence presented was irrelevant. The Court observed that the entire defence of the appellant in the leave to defend application was confusing, to say the least. Its objective was to create confusion and false defence. The Court held that the trial court rightly declined the application of the appellant. Holding thus, the appeal was dismissed. [Ashwani Kumar v. Kalimuddin, 2018 SCC OnLine Del 11003, dated 04-09-2018]
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