REGENT COMPUTRONICS PVT. LTD.

NANDKISHORE MOHANLAL Appellant

V/S

JHUNJHUNWALA Respondents

Referred Judgements :-

NANDKISHORE MOHANLAL V. M/S. SHVAMSUNDER VIMALKUMAR [REFERRED TO]
SHREE SHANKARJI V. GODAVARIBAI [REFERRED TO]
SWAMINATHAN V OFFICIAL RECEIVER [REFERRED TO]
VELLINGIRI NAICKEN V. BEEMIAH CHETTIAR [REFERRED TO]
SUNDAR BHARTHI V. TRUST MANDIR NAGESHAR NATH [REFERRED TO]
BACHA F GUZDAR BOMBAY VS. COMMISSIONER OF INCOME TAX BOMBAY [REFERRED TO]
NAGPUR ELECTRIC LIGHT AND POWER CO LIMITED VS. K SHREEPATHIRAO [REFERRED TO]
HER HIGHNESS MAHARANI MANDALSA DEVI VS. M RARMARAM PRIVATE LIMITED [REFERRED TO]
FAKRUDDIN VS. IQBAL AHMAD [REFERRED TO]
KUNDAN SUGAR MILLS AMROHA VS. INDIAN SUGAR SYNDICATE LTD [REFERRED TO]
MOHD HAFEEZ KHAN VS. STATE TRANSPORT APPELLATE TRIBUNAL GWALIOR [REFERRED TO]
JOGESH CHANDRA BERA VS. ISWAR BRAJA RAJ JEW THAKUR [REFERRED TO]
GURDWARA SAHIB KOTHI BEGOWAL VS. HARNAM SINGH [REFERRED TO]
EAST INDIAN COAL CO LTD VS. EAST INDIAN COAL CO LTD [REFERRED TO]
PERUMAL KOUNDAN VS. THIRUMALARAYAPURAM JANANUKOOLA DHANASEKARASANKA NIDHI LTDTHROUGH ITS OFFICIAL LIQUIDATOR AVENKATASWAMI NAYUDU [REFERRED TO]
DEVIDAS VS. MUNICIPAL COMMITTEE [REFERRED TO]

JUDGEMENT

(1.) The order in this appeal shall also govern disposal of Misc.Appeal No.1 of 1989 (M/s. Nandkishore Mohanlal v. Bissesarlal Gupta and Co. and 4 others) Misc.Appeal No.2 of 1989 (M s. Nand Kishore Mohanlal v. Murlidhar Brijlal and 2 others).

(2.) The appellant, plaintiff is a partnership firm registered under the Indian Partnership Act, 1932. In a suit for recovery of Rs. 1,05,965-70 against the respondents, since the firm was unable to pay requisite court-fee of Rs.5405/-, it applied under Rule 1 of Order 33 of the Code of Civil Procedure (hereinafter referred to as 'the Code') to sue as an indigent person, which was registered as M. J. C. No.2 of 1977.

(3.) In Misc.Appeal No.1 of 1989, the suit filed by the same plaintiff for recovery of certain amount against another set of defendant was registered as M.J.C. No.10 of 1978. Yet in another suit for recovery of money against the respondents in Misc.Appeal No.2 of 1989 the same plaintiff sought permission to sue as an indigent person. After recording evidence and receipt of a report from the Collector the trial Court permitted the plaintiff to issue as an indigent person. The suit was accordingly registered as C. S. No.23-B of 1977.

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NANDKISHORE MOHANLAL Vs. JHUNJHUNWALA

Referred Judgements :-

JUDGEMENT

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