ABHEY DEWAN Vs. MANOJ SETHI

JUDGEMENT

(1.) The three plaintiffs have instituted this suit for cancellation of documents, recovery and damages of Rs.25 lacs and permanent injunction, pleading:-

(2.) Summons of the suit were issued though interim relief sought not granted. The defendant no.1 and the defendant no.2 have filed their written statements. The defendant no.3 has filed IA No.8014/2012 under Order 7 Rule 11 of the CPC pleading that no cause of action against the defendant no.3 is disclosed in the plaint and no relief also against the defendant no.3 is claimed in the suit and bald allegations against defendant no.3 have been made to create a false defense in a complaint filed by the defendant no.3 against the plaintiff no.2 in the Courts at Dehradun, Uttarakhand of offences under Section 138 of the Negotiable Instruments Act, 1881.

(3.) The plaintiffs have filed a joint replication to the separate written statements of the defendants no.1&2.