RADNIK Vs. JANATA BANK

JUDGEMENT

(1.) (ORAL).-Suit No. 1021 of 1990 has been filed under Order XXXVII of the Code of Civil Procedure seeking recovery of money upon an unpaid letter of credit.

(2.) In the instant case, plaintiff exported goods to its buyers in Dhaka who are defendants No. I and 2. The buyers in Dhaka had got a letter of credit issued by their bankers for ensuring payment to the plaintiff.

(3.) A question which arises is whether Order XXXVII of the Code of Civil Procedure covers this case or not.