KAVITA G. RAJANI Vs. SAMIR N. BHOJWANI

JUDGEMENT

(1.) These Commercial Division Summary Suits are instituted by a mother-son duo against a common defendant. Since identical factual and legal issues arise for consideration in both the suits, the Summons for Judgments and Interim Applications in both the suits are decided by this common order.

(2.) The material averments in the plaint can be summarized as under:-

(3.) In the month of October, 2017 the defendant had again availed a second tranche of loan of Rs.4,09,000.00 against a bill of exchange. Interest was paid on the second tranche of loan @ 12% p.a.