RAM JANAM SHARMA Vs. JVG FINANCE LTD

JUDGEMENT

(1.) The present appeals have been filed essentially challenging the orders dated 17th October, 2008 passed by the Official Liquidator and the orders dated 12th April, 2005 passed by Mr. G.P. Thareja, who was appointed on 22nd July, 2004 by this Court to examine and process the claims of alleged plot holders.

(2.) The Thareja Committee has found while Mr. Ram Janam Sharma has paid to Respondent-company a sum of Rs. 1,21,990/-, Mr. Ram Kripal Sharma has paid a sum of Rs. 1,24,424/- to Respondent-company. The Thareja Committee has concluded that the plots should be released in favour of the said Appellants after they make payments of balance amount of Rs. 77,810/- and Rs. 79,376/- respectively along with interest at the rate of 12% per annum.

(3.) Mr. Mohit Kumar Shah, learned Counsel for Appellants submits that the Thareja Committee has failed to appreciate that both the Appellants had made full payments and only thereafter the sale deeds had been executed by the Respondent-company. He further submits that the Thareja Committee has failed to take into account the payments made by the Appellants to the group companies of Respondent.