TATA STEEL LIMITED Vs. TYO TRADING ENTERPRISES

JUDGEMENT

(1.) Plaintiff is the Dominus Litis but he can file a suit only at one or other places specified in the Code of Civil Procedure, 1908 [hereinafter referred to as, the 'Code"] and not at any place where he desires. Ss. 15 to 19 of the Code regulates the filing of the suit at the places where the cause of action has arisen and Sec. 20 of the Code operates, subject to the limitation contained under Ss. 15 to 19 of the Code.

(2.) Sec. 20 of the Code reads as under:-

(3.) Sec. 20 (c) of the Code clearly provides that the court in whose local limit the cause of action 'wholly' or 'in part' arises, would have territorial jurisdiction to try the suit. It is in this background, the present appeal has been filed by M/s. Bhushan Steel and Strips Ltd. (now known as Tata Steel BSL Ltd.) [hereinafter referred to as 'Appellant"]. Factual background of the case