SURESH KUMAR SHARMA Vs. KHANNA AUTOMOBILES

JUDGEMENT

(1.) Heard Sri P.K. Jain, learned Senior Counsel assisted by Sri Ashish Agrawal, learned counsel for the revisionists and Sri D.P. Singh, learned Senior Counsel assisted by Sri Rahul Pandey, learned counsel for the respondents/Opposite Parties.

(2.) The revisionists are the plaintiffs in S.C.C. Suit No.63 of 2008 and have preferred the present Revision against the judgement and order dtd. 8/4/2009 passed by the District Judge/Judge, Small Causes Court, Ghaziabad whereby he has dismissed the suit of the plaintiffs/revisionists.

(3.) For the convenience, the revisionists are referred to as 'plaintiffs' and respondents are referred to as 'defendants'.