CENTURY RAYON Vs. UNITED COMMERCIAL BANK

JUDGEMENT

(1.) HEARD Advocates for the plaintiffs and defendants. This suit is filed by the plaintiffs for recovering a sum of Rs. 1,11,273. 50 inclusive of interest on the grounds that the defendant caused delay in making remittances of the amount of plaintiffs from Delhi Branch to Bombay Branch. The claim of the plaintiffs was denied by the defendants on two grounds, firstly on the ground of want of jurisdiction of this Court to entertain and decide this suit and secondly, the plaintiffs cannot claim interest by way of damages.

(2.) ON the basis of pleadings the following Issues were framed on 11-1-1999. ISSUES FINDINGS.

(3.) THE matter was fixed on board today for recording evidence. Both the Advocates for the plaintiffs and defendants agreed that the claim in the suit could be decided by this Court on the basis of the pleadings and documents and they do not want to lead any oral evidence. Consequently, arguments of both the Advocates were heard.