Rama Sood And Others vs Himachal Pradesh Tourism Development Ltd. Ritz Annexe And Another

Ravi Malimath, J

Aggrieved by the judgment and decree dated 07.01.2011, passed by the learned Single Judge, in Civil Suit No.65 of 1999, titled Rama Sood and others versus Himachal Pradesh Tourism Development Corporation Ltd. Ritz Annexe and another, dismissing the suit of the plaintiffs, the appellants/ plaintiffs have filed this appeal.

The appellants-plaintiffs had filed the suit for recovery of a sum of Rs.1,18,99,147/-, alongwith interest @ 36% per annum, before this Court. The learned Single Judge has noted in Para-17 of the order dated 07.01.2011, that applications were filed before the learned Single Judge, pertaining to the bills of payment and various amounts of payment that have been made. Thereafter, the learned Single Judge came to the conclusion that according to the defendants, only a sum of Rs.1.50 lacs to 2.00 lacs was to be paid to the appellants-plaintiffs and the same was to be finalized after finalization of the bills. Presently, it is contended by the learned Senior Counsel for the appellants-plaintiffs that the said amount of Rs.1.50 lacs to 2.00 lacs has also been paid to the appellants-plaintiffs.

Under these circumstances, we do not find any ground to proceed further in the matter. The amount claimed has since been satisfied. Hence, the entire amount has been paid to the appellants-plaintiffs. Therefore, we do not find any ground to entertain this appeal. Hence, the same is dismissed.