MADAN LAL Vs. HIMATLAL AND CO

JUDGEMENT

(1.) HEARD.

(2.) BY the impugned order, the trial court has decided a preliminary issue as to whether the petitioner and respondents Nos. 3 to 5 have been wrongly joined as party defendants in the case. The issue has been decided in favour of the plaintiffs.

(3.) RESPONDENT No. 1 as also respondent No. 2 are private limited companies. The petitioner and respondents Nos. 3 to 5 are the directors of respondent No. 2-company. The "suit is brought by respondent No. 1 against the petitioner and respondents Nos. 2 to 5 for recovery of certain amounts due on account of the goods allegedly purchased on credit by the defendants. It is averred by the plaintiff that all the defendants are jointly and severally liable for the debt.