K.J, ARORA Vs. CAMA AUTOMOBILIES PVT. LTD

JUDGEMENT

(1.) BY this common judgment (i) CS(OS) No. 3164/1996 titled as Sh. K.J.Arora proprietor M/s Arora & Associates v. M/s Cama Automobiles Pvt. Ltd. and (ii) CS(OS) No. 3165/1996 titled Sh.K.J. Arora proprietor M/s Arora & Associates v. M/s American Express Bank shall be disposed off. Vide order dated 22.4.2004 passed in Suit no.3164/1996 both the suits had been ordered to be tagged together.

(2.) PLAINTIFF K.J.Arora proprietor of M/s Arora and Associates has filed two suits for the recovery of Rs. 26,92,924/- from each of the two defendants in the respective suits. This amount includes the outstanding finder's fee in sum of Rs. 16,74,000/- and interest @ 22% per annum from 24.2.1994 to 30.11.1996 i.e. in the sum of Rs. 10,18,924/-, totalling the aforestated figure.

(3.) DEFENDANT of Suit No. 3165/96 i.e. the American Express Bank in or around December 1993 approached the plaintiff through its travel related services department to find for them a suitable premises in New Delhi having a minimum area of 1,30,000 sq. feet for the purpose of shifting its offices.