P SOOD AND CO Vs. PEERCHAND MISRIMALJI BHANSALI

JUDGEMENT

(1.) AGGRIEVED by the judgment and decree passed by the learned Single Judge of this Court in C. S. No. 1014 of 1994, dated 14. 1. 2000, the plaintiff has preferred this Original Side Appeal.

(2.) THE facts leading to the filing of this appeal are as follows:

(3.) DENYING the averments made in the plaint, the defendant filed the Written Statement.