GITADEVI JHUNJHUNWALA Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) THIS Misc. appeal is filed by the appellants/original defendants being aggrieved by the Order dated 9.10.2002 passed by the learned Presiding Officer of Debts Recovery Tribunal-II, Mumbai on Exhibit Nos. 16,18, 20 and 22 in Original Application No. 1412 of 2000. By the impugned order, the application made by the original defendants/appellants herein, wherein prayer was made by them for declaration that the original application was not maintainable because of mis-joinder of several causes of action and mis-joinder of defendants in the original application, came to be rejected.

(2.) I have heard Mr. S.K. Jain for the appellants and Mr. Raut for the respondent Bank. I have also gone through the proceedings.