LAWS(BOM)-2015-3-43

DILEEP NEVATIA Vs. STATE BANK OF INDIA

Decided On March 12, 2015
Dileep Nevatia Appellant
V/S
STATE BANK OF INDIA Respondents

JUDGEMENT

(1.) Of the four principal reliefs sought in this suit, only the third survives today. This is a prayer, originally cast in the alternative to the preceding two, for a decree in damages in the amount of Rs.160.38 lakhs against the Defendant with interest at 21% per annum.

(2.) The original Defendant was the State Bank of Indore. It has subsequently been taken over by the State Bank of India. The plaint was amended to reflect this.

(3.) The Plaintiff, Mr. Dileep Nevatia, is the Sole Proprietor of a firm called M/s. Sundeep Industries. Mr. Nevatia appears in person.