REGENT COMPUTRONICS PVT. LTD.

Abhishek Agarwalla Appellant

V/S

INDIAN BANK Respondents

Referred Judgements :-

P. SARATHY VS. STATE BANK OF INDIA [REFERRED TO]
BHARAT BANK LIMITED DELHI VS. EMPLOYEES OF BHARAT BANK LTD [REFERRED TO]
MAQBOOL HUSSAIN VS. STATE OF BOMBAY [REFERRED TO]
BRAJNANDAN SINHA VS. JYOTINARAIN [REFERRED TO]
THAKUR JUGAL KISHORE SINHA VS. SITAMARHI CENTRAL CO OPERATIVE BANK LIMITED [REFERRED TO]
UNION OF INDIA VS. WEST COAST PAPER MILLS LTD [REFERRED TO]
CONSOLIDATED ENGINEERING ENTERPRISES VS. PRINCIPAL SECRETARY [REFERRED TO]
HEMENDRA RASIKLAL GHIA VS. SUBODH MODY [REFERRED TO]

JUDGEMENT

(1.) This is a suit for return of the jewelries and valuables and, in the alternative, a decree for the sum of Rs.1,20,00,000.00, the value of the jewelries and valuables, along with interest @ of 18% per annum in lieu of the jewelries and valuables wrongfully converted by the defendants.

(2.) The material averments in the plaint can be stated in brief as under :-

(3.) The defendant Nos. 1 and 2 have resisted the claim by filing written statement.

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ABHISHEK AGARWALLA Vs. INDIAN BANK

Referred Judgements :-

JUDGEMENT

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