RATTAN CHAND Vs. BANK OF BARODA LTD

JUDGEMENT

(1.) This is a petition for revision filed by Rattan Chand against the order dated 22nd August, 1964 passed by Shri Girdhar Krishan Bhatnagar, Senior Subordinate Judge, Jullundur, deciding certain preliminary issues against him.

(2.) It appears that the Bank of Baroda Limited, having its registered office at Mandvi Baroda, through its Attorney, Shri N.M. Dave, Agent, Amritsar Branch, respondent No. 1, instituted a suit for the recovery of Rs. 2,71,619.52 against the petitioner and his brother, Hans Raj, respondent No. 2 in the Court of the Senior Subordinate Judge at Jullundur, on the basis of a judgment of the Supreme Court of the State of Kenya.

(3.) The defendants raised a number of preliminary objections, but in the present revision we are only concerned with the following, which had been argued by the learned counsel for the petitioner :-