HIRENDRA BHOLA Vs. GULATI MARKETING COMPANY

JUDGEMENT

(1.) A suit for realization of Rs. 2,63,000/- was filed by plaintiff M/s. Gulati Marketing Company against defendants. In para 1 of the plaint it has been pleaded that plaintiff M/s. Gulati Marketing Company is a partnership firm registered with Registrar of Firms and Societies. It has been further pleaded that Praveen Gulati and Vivek Gulati are its partners along with others. According to the plaint averments, defendants are required to pay a sum of Rs. 2,63,000/- to the plaintiff as the transaction took place between the defendants and plaintiff partnership firm. Since the amount has not been paid to the plaintiff firm the suit for its realization has been filed.

(2.) Defendants filed written statement and refuted the averments made in the plaint on several grounds.

(3.) Learned trial Court after framing issues and after recording the evidence of the parties decreed the suit against which the present appeal has been filed by defendant No.1