INDIAN BANK Vs. VALAPADI TEXTILES PVT LTD

JUDGEMENT

(1.) 1. The applicant/first defendant has filed this application under O.14, Rule 10 of Original Side Rules read with O.1, Rule 10 of Civil Procedure Code to permit him to implead the proposed parties as party defendants in the suit.

(2.) THE case in brief is as follows:

(3.) THE debt is defined under Sec.2(g) of Act 5 of 1993 as follows: