VIJAYANAGAR SYNDICATE REGD BANGALORE Vs. B C NARAYAN

JUDGEMENT

(1.) Perused the impugned orders in the following Civil Revision Petitions, the details of which are : <FRM>JUDGEMENT_291_KANTLJ3_1992Html1.htm</FRM>

(2.) The interesting question that arises for consideration in all the above Civil Revision Petitions is whether the Court-below committed an error of law in arriving ata finding that one Sri V. Varadarajulu who has signed and verified the plaints as Managing Partner of plaintiff's firm namely M/s. Vijayanagar Syndicate (Regd.) was not competent to institute the suits on behalf of plaintiffs partnership firm?

(3.) M/s. Vijayanagar Syndicate (Regd.) a partnership firm represented by one Sri V. Varadarajulu as Managing Partner instituted suits against defendants who were subscribers to the Chit fund transaction run by the plaintiffs firm.