MAHESH K GUPTA Vs. KAILASH SHARMA

JUDGEMENT

(1.) The plaintiff has filed a suit for injunction and damages of Rs.25.00 lakh. The cause of the suit arose out of the alleged conduct of the defendants.

(2.) The plaintiff claims to be a Chartered Accountant practicing for the last 30 years under the name and style of Nath and Mahesh Associates, Chartered Accountants. The son and daughter of the plaintiff are also stated to be Chartered Accountants. It is the case of the plaintiff that defendant No.1 is a property dealer and since the plaintiff was having ancestral farm home at Jind, Haryana and a share in a petrol pump, defendant No.1 met the plaintiff at the petrol pump and offered to assist in the sale of the farm house. The plaintiff agreed to avail of the services of defendant No.1. Defendant No.1 is alleged not to have been able to obtain a customer but defendant No.1 offered to arrange a loan against the said farm house.

(3.) On 10.5.2005, defendant No.1 is stated to have come to the office of the plaintiff for his loan commission, which was declined by the plaintiff. Defendant No.1 is stated to have become angry and furious and started abusing the plaintiff. On 27.5.2005 defendant No.1 again came to the office of the plaintiff along with certain other persons, who were doing finance business with him. It is alleged that defendant No.1 and one Shri Subhash Chand Gupta threatened to kill the plaintiff by taking out a desi katta. Thereafter, the plaintiff made a complaint to the police.