KORAM CHAND THAPAR Vs. MONACO PROPERTIES PVT LTD

JUDGEMENT

(1.) THIS appeal challenges a common judgment of this Court made in C. S. Nos. 1806 of 1993 and 1467 of 1994.

(2.) C. S. NO. 1806 of 1993 was filed by the appellant/plaintiff, seeking damages and also mandatory injunction and permanent injunction based on agreements, while C. S. No. 1467 of 1994 was filed by the first respondent herein, seeking for payment by way of interest for delayed payment and also for the money due to him as per the contracts. On trial, both the suits were dismissed. Aggrieved over the dismissal of C. S. No. 1806 of 1993, the instant appeal is brought forth. So far as the dismissal of C. S. No. 1467 of 1994, the judgment of the learned Single Judge is not appealed against.

(3.) THE appellant, who is the plaintiff in C. S. No. 1806 of 1993, sought the relief with the following pleadings: