SUDHA MATHUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Counsel for the petitioners submits that the petitioners have been falsely implicated in this matter and the matter relates to civil dispute between the petitioners and the complainant and they have entered into an agreement for sale of a residential house situated in Mansarovar, Jaipur. Counsel further submits that the matter/dispute between the petitioners and the complainant is pending under Sec. 138 of the Negotiable Instruments Act before the competent court of jurisdiction. Counsel further submits that earlier the petitioners and the complainant entered into a compromise dtd. 20/10/2018, however the complainant has not honoured the said compromise.

(3.) During the course of arguments, counsel for the petitioners submitted that they are ready to repay the loan amount of LIC Housing Development Corporation within a period of six months, if the complainant is interested in keeping the house of the petitioners subject to payment of Rs.69.00 lacs by the complainant.