ICICI BANK LIMITED Vs. GURDEV SINGH

JUDGEMENT

(1.) Present appeal arises out of judgment and order dated 7th March, 2015 by which the suit filed by Appellant-ICICI Bank (hereinafter 'Plaintiff bank') was dismissed.

(2.) Plaintiff bank filed a suit under Order XXXVII of the Code of Civil Procedure, 1908 (hereinafter, 'CPC') for recovery of an amount of Rs.4,63,9820 from the Respondent/Defendant (hereinafter, 'Defendant'). The allegations in the plaint are that the Defendant applied for and obtained a credit card from the Bank which was duly delivered. The Bank made payments to various establishments where the Defendant had used the credit card and sent monthly credit card statements to the Defendant. The Defendant was highly irregular in making payments, and despite repeated reminders, he failed to make payment of the claimed amount. The Plaintiff bank was thereafter forced to issue a legal notice dated 5th September, 2013.

(3.) Along with the plaint, the Plaintiff bank enclosed the following documents: