SMT. VINITA SANGWAN Vs. LAXMI DEVI

JUDGEMENT

(1.) By this judgement, I shall be disposing of RSA Nos. 4127 and 4128 of 2017. Two suits were filed by sisters, namely, Laxmi Devi and Subhash Devi against the defendant-appellant. Both the suits were tried separately, but concurrently. The assertions made in the plaint are common. Even the defence taken by the defendant-appellant is common. Hence, this Court proceeds to decide both the appeals by one judgement with the consent of counsel for the parties.

(2.) Two sisters, namely, Laxmi Devi and Subhash Devi filed separate suits for recovery of the amount with the assertions that the defendant was known to them. They had advanced Rs. 14,00,000/- and Rs. 12,00,000/- as a loan to the defendant with the stipulation that it shall be repayable with interest @ 1.5% per month. It was pleaded that the land belonging to the plaintiffs was acquired by the government and they had received compensation on account of compulsory acquisition of the land and funds were available with them.

(3.) It was further pleaded that the amount was advanced through bank draft and cheque, respectively. The details of the amount advanced through four negotiable instruments is as under:- <FRM>JUDGEMENT_205_LAWS(P&H)11_2017_1.html</FRM>