RILVAN LEATHERS Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) C. S. No. 527 of 1979 was filed by Rilvan Leathers against the defendant Union Bank of India on 28. 9. 1979. The defendant Union bank is the plaintiff in the latter suit C. S. No. 604 of 1980, which was filed on 18. 6. 1980.

(2.) THE earlier suit is for taking account of the amount due by the plaintiffs the defendant after giving credit to the amounts to which the Rilvan Leathers are entitled and which were not credited in their accounts on the date of the plaint and said to be kept in Sundry Deposit Account with the Union Bank of India, as well as for a direction to give credit to a sum of Rs. 2,84,000/- in the month of November, 1978 and thereafter to ascertain the exact amount due and payable by rilvan Leathers to the Union Bank of India.

(3.) THE latter suit which is filed by the Union Bank of India, who is the defendant in the other suit is for recovery of a sum Rs. 5,51,18-29 not only against Rilvan leathers but also against its partners viz. , defendants 2 to 5 jointly and severally. The 5th defendant is the Power of Attorney Agent of the 1st defendant-firm.