AQUA BAKERS PVT LTD Vs. SYNDICATE BANK

JUDGEMENT

(1.) THIS Appeal is by the unsuccessful Plaintiffs against the Judgment and Order dated 30th December,1996, delivered by the learned Civil Judge, Senior Division, Vasco-da-Gama. The learned Civil Judge, Senior Division, Vasco-da-Gama, has dismissed the Plaintiffs suit for rehabilitation under the R.B.I. guidelines and in the alternative for damages.

(2.) THE Plaintiffs suit is for the following reliefs:-

(3.) THE Plaintiffs had set up the plant on the basis of a loan of Rs.42,00,000.00 from Respondent No.2/E.D.C. This case, however, arises in respect of the account maintained by the Plaintiffs with Respondent No.1/Syndicate Bank in the current account hereinafter referred to as the Bank. In the current account they enjoyed the facility of Rs.1,00,000.00. In addition, they approached the Bank for a working capital assistance of Rs.1,00,000.00 as additional assistance.