CATHOLIC SYRIN BANK LIMITED Vs. VIJAY INTERNATIONAL

JUDGEMENT

(1.) .This is a suit on behalf of the plaintiff praying for passing a decree of Rs. 5,31,433.00 along with pendente tite and future interest.

(2.) .The Plaintiff-Bank is a pint Stock Banking Company, incorporated and registered under the Companies Act, 1956. The plaint is duly signed and verified by Shri C. Surendran, Chief Manager of the Connaught Circus Branch of the plaintiff bank, who is authorised to sign and verify the plaint on behalf of the plaintiff Bank.

(3.) . The defendant No. 2-Shri Naresh Kumer is the sole Proprietor of defendant No. 1-M/s. Vijay International. The defendant No. 3-Mr. Jai Prakash & defendant No. 4- Mr. Mam Chand stood as Guarantor of defendant No. 1.