- (1.) Plaintiffs-Mohan Madan and Raj Kumar Madan, having failed in both the Courts below, have filed the instant second appeal.
(2.) Plaintiff No. 1 was threatened by a dreaded criminal. Plaintiff No. 1 lodged FIR for the same. Plaintiff No.1 also helped the police in arresting the said criminal. However, thereafter persons of the criminal's gang became more inimical towards the plaintiffs and their families. In view of the risk and danger to their lives, defendant Nos. l to 4 provided security to the plaintiffs and their families. However, later on, the security was withdrawn. The defendants pasted notice for recovery of Rs. 6,50,000/- from the plaintiffs. In the suit, the plaintiffs have challenged the said action of the defendants in demanding Rs. 6,50,000/- towards cost of the security provided by the defendants to the plaintiffs. The plaintiffs alleged that they are not liable to pay the same. Making these averments, the plaintiffs sought declaration and injunction.
(3.) Defendants broadly controverted the plaint allegations. It was pleaded mat plaintiffs were provided personal security on their own request against payment for the same in the year 2001. The plaintiffs did not deposit costs of the said security and, therefore, demand of Rs. 6,50,000/- has been rightly made. Various other pleas were also raised.;