REGENT COMPUTRONICS PVT. LTD.

PARVATHI Appellant

V/S

VALLIYAMMAL Respondents

Referred Judgements :-

KUSHALDAS AND EIGHT OTHERS VS. MOHANARANGAM AND ANOTHER [REFERRED TO]
GOVINDAN CHETTIAR (DIED) VS. AKILANDAM ALIAS SEETHALAKSHMI AND 24 OTHERS [REFERRED TO]
BAKSHI TEK CHAND J.,IN MT.CHARJO VS. DINA NATH [REFERRED TO]
GURAN DITTA VS. RAM DITTA AND THE OTHER [REFERRED TO]
SHANTI PRASAD JAIN VS. THE DIRECTOR OF ENFORCEMEN [REFERRED TO]
INDRANARAYAN VS. ROOP NARAYAN [REFERRED TO]
AUNUMATI VS. PUNJAB NATIONAL BANK [REFERRED TO]
DALAVAI NAGARAJAMMA VS. STATE BANK OF INDIA CUTTAPAH [REFERRED TO]
KINKAR SANTANANDA SANYASI VS. STATE BANK OF INDIA [REFERRED TO]

JUDGEMENT

(1.) THE Second Appeal is directed against the judgement dated 2. 8. 1993, of Sub-Court, Erode in its A. S. No. 79 of 1993 in dismissing the suit which itself was against the decree dated 30. 1. 1992 passed by the District Munsiff, Erode in O. S. No. 497 of 1985.

(2.) WHILE admitting the second appeal, the following questions of law were framed:

(3.) THE suit was filed by the appellant/plaintiff, directing the first defendant Canara Bank to pay the accrued interest to herself and for permanent injunction, restraining the bank for depositing the accrued interest into the savings bank account of his father, deceased Sengoda Gounder.

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PARVATHI Vs. VALLIYAMMAL

Referred Judgements :-

JUDGEMENT

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