B. GOPA KUMAR Vs. CANARA BANK, CANCARD DIVISION

JUDGEMENT

(1.) This appeal is filed by the defendant.

(2.) The parties are referred to by their rank before the trial court for the sake of convenience.

(3.) The plaintiff is said to be a body corporate constituted under the Banking Companies (Acquisition & Transfer of Undertakings) Act, 1970, having its Head Office at Bangalore. It is said to have a credit card division, known as Cancard Division, with its Head office also at Bangalore.