REGENT COMPUTRONICS PVT. LTD.

Palak Appellant

V/S

GURDEEP SINGH Respondents

Referred Judgements :-

BLYTH V. BLYTH [REFERRED TO]
SURJIT SINGH AND OTHERS V. AMRIK SINGH AND OTHERS [REFERRED TO]
SUSHIL KUMAR SEN VS. STATE OF BIHAR [REFERRED TO]
RAGU THILAK D JOHN VS. RAYAPPAN [REFERRED TO]
SHAIKH SALIM HAJI ABDUL KHAYUMSAB VS. KUMAR [REFERRED TO]
M MEENAKSHI VS. METADIN AGARWAL [REFERRED TO]
AJENDRAPRASADJI N PANDE VS. SWAMI KESHAVPRAKESHDASJI N [REFERRED TO]
CHANDER KANTA BANSAL VS. RAJINDER SINGH ANAND [REFERRED TO]
VIDYABAI VS. PADMALATHA [REFERRED TO]
SUSHIL KUMAR JAIN VS. MANOJ KUMAR [REFERRED TO]
NEETU GOEL VS. YOGESH GOEL [REFERRED TO]

JUDGEMENT

(1.) The application under Order 6 Rule 17, as is the subject matter of this petition, was filed in a suit instituted by respondent Gurdeep Singh, seeking recovery of Rs.10,00,000.00 from the petitioners, on account of damages and compensation that the plaintiff considers due to him.

(2.) In fact, vide the application the petitioners wished to incorporate in the written statement an averment that the signatures of petitioner no.1 (defendant no.1 in the suit), had been obtained by the plaintiff on blank papers at the time when she worked in his office.

(3.) Upon the aforesaid pleadings, the trial court first noticed the statutory provision, i.e. Order 6 Rule 17 CPC, further noticing that the suit was filed on 26/10/2015, with the defendants having appeared through counsel on 9/12/2015 and having filed a written statement on 23/5/2016.

Click here to view full judgment.

PALAK Vs. GURDEEP SINGH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address