SUBHASH CHANDRA TALWAR Vs. CHOITHRAM MEMORIAL HOSPITAL

JUDGEMENT

(1.) OF the 2 plaintiffs only one, Dr.(Col.) S.C.Talwar (Retd.) is litigating with the respondents, i.e. the defendants.

(2.) THE prolix plaint, competing with Sachin Tendulkar to score a century, consisting of 116 paragraphs, has rightly met its waterloo, when the learned Singe Judge held that the plaint discloses no cause of action having accrued at Delhi and thus the Delhi High Court has no territorial jurisdiction to entertain the plaint and as a consequence the suit was dismissed vide impugned judgment dated 10.9.2007 which order was corrected on review vide order dated 24.10.2007, holding that the suit would not stand dismissed but the plaint stands rejected.

(3.) A rolled over pleadings terminated by claiming damages in sum of `37,26,000/- in favour of plaintiff No.1 and `20,28,000/- in favour of plaintiff no.2.