M.K. JAIN Vs. S.S. BEDI

JUDGEMENT

(1.) RFA No.804/2006 is preferred against the judgment and decree dated 30th October, 2006 of the learned Additional District Judge, Delhi in suit No. 70/06/1997 filed by the respondent and decreeing the said suit for recovery of Rs.9,14,573.90 alongwith interest at 10% per annum from 6th January, 1995 till realization against the appellant.

(2.) RFA No.805-806/2006 is preferred against the judgment and decree also dated 30th October, 2006 of the same learned Additional District Judge in suit No.73/06/1997 filed by the appellants for recovery of Rs.9,24,000/- from the respondent and of dismissal of the said suit.

(3.) THE respondent instituted the suit from which RFA No.804/2006 arises pleading