SAMEER BHUTANIBATRA Vs. KEWAL KRISHAN KUMAR

JUDGEMENT

(1.) The applications of the sole defendant in both the suits under Order XXXVII of the Code of Civil Procedure, 1908 (CPC), for recovery of CS(OS) 462/2018 & CS(OS) 463/2018 Page 2 of 16 Rs.2,50,00,000/- and for recovery of Rs.2,00,00,000/- respectively, are for consideration.

(2.) The counsel for the plaintiffs and the counsel for the defendant state that the pleadings in both the suits and in the applications for leave to defend in both suits are identical and have argued the two suits as one only. Thus this order is in the context of facts in CS(OS) No.462/2018 but will also apply to CS(OS) No.463/2018 with the variations of the amount in claim in the two suits.

(3.) The counsel for the plaintiffs and the counsel for the defendant have been heard.