SUNGANDH SAGUN SIRSAT Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) THIS appeal is directed against the Judgment and Decree dated 30-08-2002 of the learned Civil Judge, senior Division, at Panaji. Some facts are required to be stated to dispose of the same.

(2.) THE plaintiff is the daughter of one Sagun and granddaughter of Sitaram vishnu Sirsat. The said Sitaram Vishnu sirsat, as stated in the plaint, had business of import and export and therefore on or about 20-08-1923 he obtained a Bill of Exchange bearing No. 12/1260 from the defendant.

(3.) THE said Bill of Exchange was drawn on Deutsche Bank, Berlin for payment of a sum of DM 8,775. 000 and was in two sets. The said Bill of Exchange was not used by the said Sitaram V. Sirsat as the transaction for import of goods did not materialize.