SURESH A. VALANI Vs. SHREE SHUBH ENTERPRISES

JUDGEMENT

(1.) Today the matter is called out for leading the evidence on behalf of the Plaintiff. The affidavit in lieu of examination in chief of the Plaintiff, Mr. Suresh A. Valani, along with a compilation of original documents is tendered in Court today. The Plaintiff, Mr. Suresh A. Valani, is present in Court and administered oath. ON S.A. Name: Mr.Suresh A. Valani Aged: 71 years. Address:Flat No.1604, Sky Vistas Bluez, 'B' Wing, D.N. Nagar Municipal School Road, Andheri (West), Mumbai-400 053. Further examination-in-chief of PW-1 by the advocate for the Plaintiff.

(2.) Affidavit in lieu of examination-in-chief dated 9 th December, 2022 is now shown to me. It is affirmed by me. It bears my signature. The contents of the affidavit are true and correct. The affidavit is therefore marked as Exhibit:P-1/1.

(3.) Along with the affidavit of evidence, a compilation of documents is also filed. This compilation consists of 21 documents. The documents at Sr. Nos.1, 2, 12, 13 and 19, the existence is admitted but contents are denied. In these circumstances, the documents at Sr. Nos.1, 2, 12, 13 & 19 are marked as Exhibits: P-1/2 to P-1/6 subject to the proof of its contents.