HARI ENGINEERS Vs. HARI CHAND

JUDGEMENT

(1.) This revision petition is directed against the order of the trial Judge refusing permission to produce Certificate of Registration of the petitioner firm issued by the Registrar of Firms, Haryana.

(2.) The plaintiff-petitioner instituted a suit for recovery of Rs. 4270/- against the defendant-respondent. It was pleaded that the plaintiff-petitioner was a registered firm and the person suing was the authorised partner of the firm.

(3.) The defendant-respondent controverted the plea of the plaintiff and under these circumstances it became necessary for the plaintiff to prove that the firm was duly registered and that the suit was filed by the authorised agent, who was of one-of the partners of the firm.