Shri.Haresh Thawardas Raheja ... vs Shri.Mahesh Lal Motwani
2021 Latest Caselaw 17894 Bom

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                                                                   43.caf1155.18.doc
         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CIVIL APPELLATE JURISDICTION
                    CIVIL APPLICATION NO.1155 OF 2018
                                   IN
                       FIRST APPEAL NO.614 OF 2021

Haresh Thawardas Raheja & Ors.                   ... Appellants

             V/s.

Mahesh Lal Motwani                               ... Respondent


Ms Rubina Taneja with Shama Taneja for the Appellants.

Mr.H Sagar i/b Piyush Shah for the Respondent.

                                        .......

                                  CORAM: MADHAV J. JAMDAR, J.

DATE : 22ND DECEMBER, 2021

P.C:-

1. Heard learned Counsel for the parties.

2. By the impugned judgment and decree dated 7/10/2016 passed by learned Adhoc District Judge and Assistant Sessions Judge, City Civil and Sessions Court, Greater Bombay in S.C.Suit No.7542 of 2003, the Appellants were directed to pay Rs.78,000/- with interest at the rate of 8% per annum from the date of suit till realisation on principal amount of Rs.50,000/- within three months from the date of the said order to the Plaintiff.

3. The execution, operation and implementation of the impugned order

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43.caf1155.18.doc dated 7th October 2016 is stayed on the condition that the Applicants deposit entire decretal amount with interest in this Court within a period of 12 weeks from today.

4. Civil Application is disposed of in aforesaid terms.

[MADHAV J. JAMDAR, J.]