REGENT COMPUTRONICS PVT. LTD.

SHANTILAL CHUNILAL SHAH Appellant

V/S

SHANTILAL FULCHAND SHAH Respondents

Referred Judgements :-

BALKRISHNA UDAYAR V. VASUDEVA AIYAR [REFERRED]
BABU RAM V. MUNNALAL [REFERRED]
SHRI KRISHNA DOSS V. CHANDOOK CHAND [REFERRED]
KARIYA GOUNDAN V TIRUKKAIVELU [REFERRED]
SIVPRASAD RAM V. TRICOMDAS COVERJI BHOJA [REFERRED]
SALAM CHAND KANNYRAM V. BHAGWAN DAS CHILHAMA [REFERRED]
HARI BHIKAJI V. NARO VISHVANATH [REFERRED]
KESHARDEO CHAMRIA VS. RADHA KISSEN CHAMRIA [REFERRED]
KESHARDEO CHAMRIA VS. RADHA KISSEN CHAMRIA [REFERRED]
MT SURAJ PALI VS. ARIYA PRETINIDHI SABHA [REFERRED]

JUDGEMENT

(1.) This is an application by the original plaintiff who had filed Regular Civil Suit No. 94 of 1959 in the Court of Civil Judge (Junior Division) at Karjan for the recovery of Rs. 3700.00 from two persons who were defendants Nos. 1 and 2. In the suit defendant No. 2 was sought to be made liable because he was a member of a joint Hindu family consisting of defendants Nos. 1 and 2 although the promissory note was executed by defendant No. 1 alone.

(2.) The plaintiff then gave an application for amending the plaint in the following terms :

(3.) This application was rejected and hence this revision application.

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SHANTILAL CHUNILAL SHAH Vs. SHANTILAL FULCHAND SHAH

Referred Judgements :-

JUDGEMENT

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