NEELAM KOCCHAR Vs. NEERA JAIN

JUDGEMENT

(1.) Civil Suit 897/2008 (Neera Jain v. Harish Kochhar) was allowed by the learned Additional District Judge (the learned ADJ) vide judgment and decree dtd. 11/7/2012.

(2.) Neera Jain, Respondent 1 in the present petition, who is represented by her legal representatives, consequent on her demise, instituted Civil Suit 897/2008 against Harish Kochhar and M/s Ach Kay Clothing Inc., for recovery of ? 19,95,000/-. By the time the suit was decreed on 11/7/2012, Harish Kochhar was no more and had been substituted by his legal representatives who are the petitioners in the present petition.

(3.) Vide the judgment and decree dtd. 11/7/2012, the learned ADJ decreed the aforesaid suit for a sum of ? 14,04,260/- along with interest @ 14% per annum from the respective date of each of the invoices which form subject matter of the claim in the suit, along with proportionate costs.