INDRA CHAND KEJRIWAL Vs. BASROPAN SHAW

JUDGEMENT

(1.) This is an application by the plaintiffs that the defendants do produce the documents disclosed in their affidavit of documents at the office of their Solicitors in Calcutta.

(2.) The suit has been filed by the plaintiffs in Calcutta on the allegation that there was a contract in Calcutta for certain goods to be supplied at Garhani and Sajhauli in the District of Arrah in Behar.

(3.) In their affidavit of documents the defendants disclosed certain books of account from the years 1929 up to 1934. In those books are included the roker and the ledger of the defendant firm relating to the Garhani and Sajhauli shops. They also disclosed in their affidavit other books relating to their Garhani shop which are in the Munsifs Court at Arrah as exhibit in connection with some other suit.