SWAN MILLS LTD Vs. DHIRAJLAL @ DHIRUBHAI BABARIA

JUDGEMENT

(1.) The appeals are directed against the same order passed by the learned Single Judge. Appeal no.546/11 is filed by original defendant no.2 in Suit no.536/11 and Appeal no.547/11 is filed by defendant no.1 in the same suit, and therefore, both the appeals can be conveniently disposed of by common order.

(2.) Both these appeals are directed against order dated 14.6.2011 passed by the learned Single Judge of this Court in Notice of motion no.726 of 2011 which was taken out in Suit no.536 of 2011 by the plaintiffs. By that order, the learned Single Judge of this Court has granted that notice of motion in terms of prayer clause (a). Prayer clause (a) of that notice of motion reads as under:-

(3.) The facts which are material and relevant for deciding these appeals are that the respondents have filed suit for an order that a foreign judgment dated 21st September,2010, passed by the District Court, 14th Judicial District, Dallas County, Texas, United States of America, be deemed to be a decree of this Court and for a direction to enforce and execute the said judgment as a decree in favour of the respondents and against the appellants.