LAWS(DLH)-2010-12-83

SYNDICATE BANK Vs. BANK OF BARODA

Decided On December 21, 2010
SYNDICATE BANK Appellant
V/S
BANK OF BARODA Respondents

JUDGEMENT

(1.) (ORAL)

(2.) THE challenge by means of the present appeal under Section 96 of the Code of Civil Procedure, 1908 (CPC) is by one of the defendants, namely M/s Syndicate Bank, which has been held jointly and severely liable with the defendant no.1/Bank of Baroda/respondent no.1 under the money decree to the respondent no.2/plaintiff.

(3.) THE defendant no.1/Bank of Baroda, with whom the respondent no.2 had a saving bank account, has not challenged the judgment and decree. THE judgment and decree is therefore final so far as the Bank of Baroda/respondent no.1/defendant no.1 is concerned. THE challenge is laid only by defendant no.2 which was the banker which opened the account and through which account the cheques were collected by it on behalf of its customer one Sh. Satpal.