ANGEL BROKING LTD. Vs. SHARDA KAPUR

JUDGEMENT

(1.) (i)These are two appeals filed against the same judgment of the court below dated 6.5.2016.

(2.) The crux of the disputes between the parties was the allegation of Ms. Sharda Kapur that her broking firm M/s Angel Broking Ltd. did various trades in future and option segment in the market without her consent and knowledge, and therefore, M/s Angel Broking Ltd. was bound to return the shares which were illegally traded in the future and option segment of the market.

(3.) The facts of the case are very aptly stated by the court below in paras 3 to 11 of the impugned judgment, and therefore, instead of my own language I would reproduce these paras 3 to 11, and which paras read as under:-