Delhi High Court
Radhey Shyam & Ors. vs Jaibir Singh (Deceased) Through ... on 6 September, 2012
Author: Valmiki J. Mehta
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) No.3448/1992
% 6th September, 2012
RADHEY SHYAM & ORS. ...... Plaintiffs
Through: Ms. Smita Maan, Advocate with Mr. Jitin
Tewathia, Advocate.
VERSUS
JAIBIR SINGH (DECEASED) THROUGH LRS ...... Defendants
Through:
CORAM:
HON'BLE MR. JUSTICE VALMIKI J.MEHTA
To be referred to the Reporter or not?
VALMIKI J. MEHTA, J (ORAL)
1.
The plaintiffs have filed the subject suit for recovery of Rs. 7.5 lacs
alongwith pendente lite and future interest. The recovery of money is claimed
being the balance sale price payable to the plaintiffs as sellers of immovable
property being the land as stated in para 1 of the amended plaint.
2. Before proceeding ahead, I must note that defendants are exparte.
Plaintiffs have filed their affidavits by way of evidence and there is no cross-
examination of the witnesses of the plaintiff.
3. The facts of the case are that the defendant No.1 entered into an
agreement with the plaintiff Nos.1 and 3 to purchase four acres of land out of 10
acres and 16 biswas comprising part of Khasra No.24/16(2-16), 25/16 (4-16),
25 (4-16), 18(4-16), 19(4-16), 23(4-16), 20(4-16), 3(4-16), 4(4-16), 24(4-16),
25/11/2 (0-16) and 17(4-16) situated in the revenue estate of Village Kakraula
on a total sale consideration of Rs. 32 lacs.
4. Out of the total sale consideration of Rs. 32 lacs, the defendant
No.1 paid only Rs. 24.5 lacs although the defendant No.1 has taken benefit of
ownership of the subject land and is also in possession of the subject land either
directly or through his transferors or nominees. The defendant No.1
acknowledged the balance due to the plaintiff and therefore entered into an
agreement on 15.1.1992 agreeing to pay the amount of Rs. 7.5 lacs. In
pursuance to this agreement, three cheques totaling to Rs. 7.5 lacs were issued
in favour of the plaintiff as under:-
Date Cheque No. Amount Drawn on In favour of
15.6.92 000384 ` 2,50,000/- Bank of Radhey
Baroda Shyam
Nawada
Delhi-59
7.7.92 000385 ` 2,50,000/- -do- Pawan
RR Kumar
8.6.92 000383 ` 2,50,000/- -do- Lakhi Ram
5. The aforesaid cheques were dishonoured and therefore the subject
suit for recovery came to be filed.
6. Plaintiff No.1 has filed his affidavit by way of evidence and has
proved on record the dishonoured cheques as Ex.PW1/2 to Ex.PW1/4. The
agreement dated 15.1.1992 by which the amount of Rs. 7.5 lacs was agreed to
be paid is proved and exhibited as Ex.PW1/1.
7. In view of the averments made in the plaint and which have been
proved by means of two witnesses of the plaintiffs, the suit of the plaintiffs is
decreed for a sum of ` 7.5 lacs alongwith interest @ 18% per annum pendente
lite and future till payment in accordance with Section 80 of the Negotiable
Instrument Act, 1881. Plaintiffs will also be entitled to costs of the suit. Decree
sheet be prepared.
VALMIKI J. MEHTA, J
SEPTEMBER 06, 2012
Ne
