REGENT COMPUTRONICS PVT. LTD.

DEVIDAS DHANIRAM Appellant

V/S

PARMA GOKALIA Respondents

Referred Judgements :-

ABBAS ALI V. BALURAM [REFERRED TO]
SWAYAMBER SINGH V. GHASITEY RAM [REFERRED TO]
FIRM HARDEO DWARKADAS V. FIRM BINJRAI HARIRAM [REFERRED TO]
SHAHJI V. TUKARAM,(1945) ILR(NAG) 955 [REFERRED TO]
SHASHIKANTABAI VS. RAJKISHAN [REFERRED TO]
LASA DIN VS. MT GULAB KUNWAR [REFERRED TO]
MUHAMMAD HUSSAIN VS. SANWAL DAS [REFERRED TO]
RAGHUNATHDAS MADANGOPAL BHANGADE SHOP VS. WARLU BABU MARAL [REFERRED TO]
NARAYANDAS DAGA VS. GANPATRAO [REFERRED TO]
GULABRAO DADA PATIL VS. GANPATI TUKARAM KUNBI [REFERRED TO]

JUDGEMENT

(1.) THIS revision is directed against the judgment and decree of the Small Cause judge, Gwalior, dismissing the plaintiff's suit as barred by time.

(2.) THE suit was based on an instalment Bond executed by the defendants Parma, hariram and Tillu on July 24, 1952 in favour of Devidas. Defendants Kama and devi were the sureties. The bond was for a sum of Rs. 350/ which was repayable as follows:

(3.) IT was alleged in the plaint that the defendant paid in all Rs. 136/- between september 13, 1952 and July 11, 1956. The claim in the suit was for Rs. 350/- the principal amount, and Rs. 32/8/- as interest total Rs. 382/s/ -. This suit was instituted on July 20, 1956.

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DEVIDAS DHANIRAM Vs. PARMA GOKALIA

Referred Judgements :-

JUDGEMENT

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