ASHA GUPTA Vs. INDER SINGHAL & ORS

JUDGEMENT

(1.) Cm No. 14616/2018 (Exemption)

(2.) The facts of the case are that the respondent no.1/plaintiff filed the subject suit against three defendants. Defendant no.1 is the partnership firm M/s Saimax D cor, and of which firm the appellant/defendant no.2 and Ms. Alka Maheshwari respondent no.3/defendant no.3, were partners.

(3.) As per the suit plaint, respondent no.1/plaintiff was approached for giving of loan to the partnership firm because partnership firm wanted to make a construction on its showroom at 805, Kotla Mubarakpur, Opposite Defence Colony, Delhi. Respondent no.1/plaintiff paid a total amount of Rs.26,10,000/-. Rs. 14,50,000/- was paid by RTGS on 14.12.2013 from the respondent no.1/plaintiff's account. A sum of Rs.6,00,000/-and Rs.5,60,000/- was paid by RTGS on 16.12.2013 from the account of the wife of the respondent no.1/plaintiff Smt. Alka Singhal. Since only a sum of Rs.8,00,000/- was repaid, therefore for recovery of the balance amount the subject suit was filed.