CANARA BANK Vs. G.RAJ

JUDGEMENT

(1.) The defendants are the appellants before this Court challenging the judgment and decree, dtd. 26/9/2018 passed by the learned XVIII Additional Judge, City Civil Court, Chennai.

(2.) The parties for the ease of the understanding will continue to be referred in the same litigative status as before the trial court. Plaintiff's case :-

(3.) The suit in O.S.No.4555 of 2012 was originally filed before the XV Assistant City Civil Court, Chennai, which was later transferred to the file of the XVIII Additional City Civil Court, Chennai and renumbered as O.S.No.1317 of 2016.