JHABARMAL PARASRAMPURIA Vs. DHANRAJ NATHANI AND ANOTHER

JUDGEMENT

(1.) This is an application for an order that the defendants who are the petitioners before me be permitted to file their affidavit of documents; in the alterative that the time to file the affidavit be extended; in the further alternative, that the order made by the learned Master on 7th July, 1950, be recalled.

(2.) The suit was filed on or about 20th May, 1947, for recovery of a sum of Rs. 2,785-15, being the alleged commission due by the defendants to the plaintiff, on account of certain commission agency transactions.

(3.) On or about 14th June, 1947, the Writ of Summons was served on the defendants, and on 26th July, 1947, the written statements were filed. The plaintiff filed his affidavit of documents on 18th May, 1950. The defendants did not.