CENTRAL BANK OF INDIA Vs. INDIANA COSMETIC

JUDGEMENT

(1.) Heard. This is a first appeal filed by the plaintiff under Section 96 of C.P. Code against the judgment and decree dated 27.02.2001 passed by the District Judge, Raipur in Civil Suit No. 96A/86.

(2.) By the impugned judgment and decree, the trial Court dismissed the plaintiff's suit filed for recovery of Rs. 9,13,630.24 against the defendants.

(3.) So the question that arises for consideration in this appeal is whether the trial Court was justified in dismissing the plaintiff's suit?