Prasenjit Mandal, J. - (1.) THESE two applications are disposed of by this common judgment as both the applications relate to the common question of law.
(2.) FOR convenience, I am discussing the CO. No. 2733 of 2008 first. This application is at the instance of the plaintiff and is directed against the order dated May 27, 2008 passed by the learned Civil Judge (Senior Division), Ninth Court, Alipore in Money Suit No.79 of 2007 thereby disposing of the two applications; one under Order 7 Rule 11 and under Order 1 Rule 10 of the CPC filed by the defendant No.2 and the other under Order 7 Rule 10 & 11 of the CPC filed by the defendant No. 1. The plaintiff/petitioner herein invested money with the defendant Nos. 1&2 to the tune of Rs. 17 lac with interest payable at the rate of 24% per annum. The defendant No. 1 cannot function independently and it is under the control and guidance of the defendant No.2. The defendant Nos.3 to 17 are the directors of the two companies. After investment, some repayment was made to the petitioner and the plaintiff was yet to get a sum of Rs.7,11,044.10. The defendant did not repay the balance amount as per terms of the agreement between the parties and, as such, the plaintiff instituted the suit for recovery of money to the tune of Rs.7,11,044/-, interest and other reliefs.
(3.) THE defendants entered appearance and they are contesting the said suit. THEreafter, the above two applications were filed on. behalf of the defendant Nos. 1 & 2 as stated above praying for rejection of the plaint. Alternatively, deletion of the name of the defendant Nos.2 to 17 on the ground stated in the petition. THE plaintiff filed an objection against that petition. Upon hearing both the sides in details, the learned Trial Judge allowed the application under Order 7 Rule 11 and Order 1 Rule 10 of the CPC of the defendant No.2 directing the deletion of the name of the defendant Nos.2 to 17 from the cause title of the instant suit. The other petition under Order 7 Rule 10 & 11 filed by the defendant No. 1 was disposed of holding that the suit is not barred by limitation. Being aggrieved, this application has been preferred.;