BANK OF INDIA Vs. ALLIBHOY MOHAMMED

JUDGEMENT

(1.) THE plaintiff (the bank) has filed the suit against the defendant No. 1 partnership firm, and it's partners, the defendant Nos. 2 to 5, holding them jointly and severally responsible for recovery of the suit claim. THE FACTUAL MATRIX

(2.) THE plaint allegations reveal, sometime in the months of January and April, 1988 on the request of the defendant No. 1, who is engaged in the trading activities of import and export of leather merchandise, the plaintiffs Null Bazar Branch granted certain financial facilities to the defendant No. 1 which it failed to pay. Hence present suit was filed for recovery of their dues.

(3.) THE plaintiff bank claims that the defendant no. 1 failed to repay financial facility granted against Letter of Credit (L. C.)Inspite of repeated demands and reminders.