RAM CHAND RUPANA Vs. STATE BANK OF PATIALA

JUDGEMENT

(1.) I.A. 4316/2010

(2.) THIS is an application filed by the defendant under order 7 Rule 11 CPC for rejection of the plaint.

(3.) THE matter was referred to the CBI for investigation. A case was registered and charges were framed for causing wrongful loss to the defendant of Rs. 91,59,680/ -. It is the case of the plaintiff that without conducting any enquiry the plaintiff was placed under suspension on 5.7.1979; and the action initiated by the defendant is against the service rules of S.B.P. It is also contended that after a protracted trial of 27 years, the plaintiff was acquitted.