LAWS(PVC)-1913-6-30

CHHOGMAL BALKISANDAS Vs. JAINARAYEN KANYIALAL

Decided On June 16, 1913
CHHOGMAL BALKISANDAS Appellant
V/S
JAINARAYEN KANYIALAL Respondents

JUDGEMENT

(1.) The plaintiffs are a firm of Marwari merchants carrying on business in Bombay and elsewhere in India.

(2.) The defendants are sued as a firm carrying on business at Cawnpore.

(3.) The evidence shows that one Kanyialal Jainarayen is the sole owner of that firm and carries on business not only at Cawnpore but also at Delhi, Calcutta and elsewhere.