JEEVAN KUMAR Vs. CITI BANK

JUDGEMENT

(1.) THE challenge by means of this Regular First Appeal under Section 96 of Code of Civil Procedure, 1908 (CPC) is to the impugned judgment and decree dated 19.2.2002 whereby the suit of the appellant/plaintiff for recovery of money claimed on the basis of the amount due to him from the respondent No.1/bank by use of various credit cards by the customers, was dismissed.

(2.) A reference to the plaint shows that the suit amount is claimed on the basis of the following summary forms of the transactions:-

(3.) IN view of the above, there is no merit in the appeal, which is accordingly dismissed, leaving the parties to bear their own costs.