LAWS(BOM)-2009-7-136

MISHA MAHESH JASHNANI Vs. JAIRAM MANGHANDS JASHNANI

Decided On July 24, 2009
MISHA MAHESH JASHNANI Appellant
V/S
JAIRAM MANGHANDAS JASHNANI Respondents

JUDGEMENT

(1.) Heard Mr. Mansukhani for plaintiff, Mr. Kukreja for defendant No.1 and Mr. Jain for defendant No.2.

(2.) Plaintiff has a decree only against defendant No. 1. The plaint averments are that the parties are relatives. Defendant No. 1 is karta of Jayram M. Jashnani, HUF.

(3.) The cheque upon presentation and re-presentation was dishonoured. Advocate's notice is issued and consequently summary suit is filed.