VULCAN IRON WORKS CO LD Vs. BISSUMBHUR PERSAD

JUDGEMENT

(1.) This is a motion by the plaintiffs to restrain the defendant from proceeding with a suit, which he has instituted in the Court of the Subordinate Judge of Farruckabad.

(2.) The facts may be shortly stated as follows:

(3.) The plaintiffs instituted this suit on the 4 of July last against the defendant to recover the sum of Rs. 6,260 alleged to be due to the plaintiffs from the defendant on three promissory notes all dated the 10 of September 1906.