CENTRAL BANK OF INDIA Vs. HATHIBHAI BULAKHIDAS

JUDGEMENT

(1.) HEARD Advocates for the appellant, respondent Nos. 1 and 2 and respondent No. 3.

(2.) RESPONDENT Nos. 1 and 2 were the original plaintiffs before the City Civil Court who filed a suit mainly against the present appellant/central Bank of India (The parties are, hereinafter, referred to as the plaintiffs and defendants) for recovering a sum of Rs. 10,450/- with interest on the principal amount of Rs. 10,000/ -. The case of the plaintiffs, in brief, was as follows:

(3.) COUNSEL for the appellants made following submissions :