SARAOGI DEVELOPERS PRIVATE LIMITED Vs. INTERNATIONAL CONSTRUCTION LIMITED

JUDGEMENT

(1.) Three suits were filed by the respective plaintiffs being the respective respondents in the above appeals, inter alia, praying for money decree.

(2.) It was the consistent case of the respective plaintiffs that they had lent and advance diverse sums on account of acquisition of land and premises at 14A, Beliaghata Main Road consisting of an area measuring about 142 kathas belonging to the appellants through their Directors.

(3.) In C.S.No. 351 of 1998 International (Constructions Limited formerly known as Suhhas Capital City Limited lent and advanced Rs. 90.00 lacs to M/s Saraogi Developers Pvt. Ltd. which remained outstanding because of non-payment.