CANARA BANK Vs. GOVIND RAM RAJINDER KUMAR

JUDGEMENT

(1.) This order will dispose of R.F.As. 325 and 459 of 1970- The first appeal is filed by Canara Bank Limited, defendant No. 1, and the otheappeal has been' filed by Bank of Baroda, defendant No. 2.

(2.) The appeals are directed against the judgment and decree passed by the learned Subordinate Judge, 1st Claas, Delhi, dated 9th January, 1970 whereby the learned Subordinate Judgp had passed a money decree or recovery of Rs. 10,000 against the appellants (defendants 1 & 2) and M/s. Universal Traders, defendant No. 3, on a suit filed by the plaintiffs for conversian. The plaintiffs in the suit were M/s. Govind Ram Rajinder Kumar, Bareilly (plaintiff No. 1),.M/s. Govind Ram & Sons, Bareilly (plaintiff No. 2) and M/s. Mithan Lal Mangal Sain, Delhi (plaintiff No. 3). Plaintiff No. 2 is a branch of plaintiff No. 1.

(3.) Plaintiff No. 2 used to purchase cloth from plaintiff No. 3 on credit and used to pay for the goods supplied by plaintiff No. 3 at their convenience.