ESCORTS LIMITED Vs. BOMBAY AUTO AGENCIES

JUDGEMENT

(1.) The present suit is filed by the plaintiff for recovery of Rs. 15,78,400.00.

(2.) The plaintiff is a Company duly incorporated under the Companies Act, having its registered office at H-2, Connaught Circus, New Delhi. Shri Charanjit Singh, son of, late Dr.Ram Singh is the Executive Vice-President and Company Secretary and Principal Officer of the plaintiff company. It is stated that he is fully conversant with the facts of the case and is, accordingly, competent, to sign, verify and file the plaint and to prosecute the suit on behalf of the Plaintiff Company. It is next contended that the plaintiff is a well known manufacturing company having its factories at Faridabad in the State of Haryana and Surajpur in the State of Uttar Pradesh and is engaged in the manufacture and sale of diverse products including Motor Cycles and allied goods. The registered office of the plaintiff company is situated at New Delhi.

(3.) Defendant No.1 is a partnership business operating under the name and style of Messrs. Bombay Auto Agencies and defendants 2 and 3 are its partners. Therefore, it is contended that the liability of defendants 2 and 3 in respect of the claim in the suit is joint and several and both of them are personally liable for the amounts due to the plaintiff company.