KRISHNA ENGINEERING WORKS Vs. CROMPTON GREAVES LTD

JUDGEMENT

(1.) These six appeals impugn the judgments of the trial Court dated 24.7.2010. By these six judgments dated 24.7.2010, the leave to defend applications filed by the appellant No.1/defendant No.1 were dismissed and the six suits for recovery filed by the respondent/plaintiff on the basis of the dishonoured cheques were decreed.

(2.) The facts of the case are that the respondent/plaintiff supplied electric motors under different invoices to the appellant No.1/defendant No.1 as under:- <FRM>JUDGEMENT_5357_ILRDLH21_20111.html</FRM>

(3.) With respect to aforesaid invoices, the respondent/plaintiff claimed that cheques were issued and which cheques were dishonoured. These cheques are:- <FRM>JUDGEMENT_5357_ILRDLH21_20112.html</FRM>