LAWS(KER)-1988-9-28

RAMACHANDRAN Vs. CARDAMAM MARKETING CO

Decided On September 20, 1988
RAMACHANDRAN Appellant
V/S
CARDAMAM MARKETING CO. Respondents

JUDGEMENT

(1.) The 1st defendant in O.S.267/82 who is the sole defendant in O.S. 128/84 is the revision petitioner.

(2.) The court below by a common order disposed of the preliminary issue, extracted hereunder, by the order under challenge:

(3.) The plaintiff is the 'Cardamam Marketing Co. (Travancore) Ltd., Brindavan Buildings, M. C. Road, Kottayam 1'. It is a public limited company within the meaning of the Companies Act. The plaint has been signed and verified by one Mr. N. Ananthasivan, designated as the Secretary of the Bank. The verification reads:-