PRADEEP KUMAR SARAOGI Vs. PRADIP KUMAR AGARWAL

JUDGEMENT

(1.) The Plaintiffs have filed the present application for a judgment upon admission for a sum of Rs.1,33,33,333.00, along with an interest of 18% per annum.

(2.) The plaintiff nos. 2 and 4 are the daughters, and the plaintiff no.3 is the daughter-in-law, of the plaintiff no.1, and they are all engaged in a family business.

(3.) The defendant is a distant relative of the plaintiffs, being the plaintiff no.1's sister's husband's brother.