MANGE RAM Vs. RAJ KUMAR YADAV

JUDGEMENT

(1.) A more or less identical issue between the same parties has been decided by this Court in terms of the judgment passed in RFA 623/2018 on 3.8.2018. The only difference in the present case would be with respect to the difference of the cheque numbers and amount. Therefore, adopting the ratio of the judgment dated 3.8.2018 in RFA 623/2018, this appeal is also dismissed.

(2.) The judgment dated 3.8.2018 passed in RFA 623/2018 reads as under:-

(3.) Appellant/defendant filed his leave to defend application and the basic defence was that the cheques which were presented by the respondent/plaintiff were those cheques which were stolen from the appellant/defendant when the appellant/defendant was robbed while driving his car on 16.4.2015 in Haryana. If I can say so, the story put forth by the appellant/defendant is worth consideration of by a movie director, and therefore, I would like to reproduce the story which is put forth by the appellant/defendant in his own words as stated in the leave to defend application with respect to the theft of the cheques, and this para 9 of the application for leave to defend reads as under:-