CENTRAL BANK OF INDIA, TUTICORIN BRANCH AND ORS Vs. KORAMPALLAM MILK PRODUCERS CO-OPERATIVE SOCIETY AND ORS

JUDGEMENT

(1.) This Appeal Suit is focussed by the original plaintiff animadverting upon the judgment and decree dated 28.06.1990, in O.S.No.22 of 1998 by the learned Subordinate Judge, Tuticorin.

(2.) The parties, for sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) Broadly but briefly, narratively but precisely, avoiding discursive delineation, the germane facts would run thus: The plaintiff being a nationalised Bank filed the suit for recovery of money seeking the following reliefs: