SYNDICATE BANK Vs. SWAIKA CHEMICAL WORKS

JUDGEMENT

(1.) This revision petition by the plaintiff-bank has arisen in the following circumstances :-

(2.) The suit was contested by the defendant. It was pleaded that the defendants had not taken any overdraft inasmuch as he had deposited a cheque for Rs. 500.00 in his account in August, 1972, which had neither been credited to the account of the defendant nor had been returned to the defendant.

(3.) On the pleadings of the parties, the following issues were framed:-