TATA MOTORS LIMITED Vs. JSC VTB BANK

JUDGEMENT

(1.) Not a misdescription but an inapt description of the defendant in the three suits filed by the appellant has necessitated CM No. 21076/2012, CM No. 21078/2012 and CM No. 21071/2012 to be filed, one each in the three captioned appeals, invoking the amendment jurisdiction of Civil Courts to amend the plaint; not by way of additional pleadings of fact or of law, but clarificatory in nature: to blow away the clouds casting a shadow on the very maintainability of the suit.

(2.) Tata Motors Ltd. filed three suits against the same defendant, described in the memo of parties as under:-

(3.) And suffice would it be for us to highlight that the description of the defendant discloses that it is a foreign bank, having a place of business at Taj Mahal Hotel, Mansingh Road, New Delhi which is a banking office in India, registered under the Reserve Bank of India Act 1934 as a foreign bank.