RATANSI MORAJI P LTD Vs. KRITI D MORARJI

JUDGEMENT

(1.) THIS Notice of Motion has been taken out by the applicants original defendants for a direction to the original plaintiff to pay damages in the amount of Rs. 18,37,579/- with interest.

(2.) THE facts (that are necessary and material for deciding this Notice of motion) as set out in the affidavit filed in support of the motion are:

(3.) APPLICANTS/original defendants claim an amount of Rs. 15,42,750/-towards Counsel fees and Rs. 2,94,829/- towards damages on account of loss of income. The respondent/original plaintiff, though served with this Notice of Motion and the affidavit filed in support of the motion, has not filed any affidavit controverting the averments made in the affidavit filed in support of this Notice of Motion. Therefore, in the absence of any denial, the averments made in the affidavit filed in support of the Notice of Motion, will have to be accepted at their face value.