FATHIMA SAW MILL Vs. B G AND SONS

JUDGEMENT

(1.) THIS judgment shall govern these two appeals, which have arisen from the common order of the learned Single Judge of this Court made in three applications, namely O.A.No.345 of 2003 and Application Nos.1762 and 2619 of 2003.

(2.) THE affidavit filed in support of all the applications filed by the parties and the common order under challenge are perused. THE Court heard the learned counsel on either side.

(3.) BOTH the applications were resisted by stating that it is true, there was transaction between the parties, but the entire payment has been actually made and the balance was Rs.626/- only and that the claim that was made was false.