REGENT COMPUTRONICS PVT. LTD.

BANK OF INDIA Appellant

V/S

V.SWAROOP REDDY Respondents

Referred Judgements :-

M.VIJAYALAKSHMI V. G.GOVERDHAN REDDY [REFERRED TO]
RAM SUNDER TEWARI V. DULHIN BATASO KUER [REFERRED TO]
BHAGWAN DAS V. UNION OF INDIA [REFERRED TO]
DAMODHAR TUKARAM MANGALMURTI VS. STATE OF BOMBAY [REFERRED TO]
STATE OF WEST BENGAL VS. B K MONDAL AND SONS [REFERRED TO]
PUNJAB NATIONAL BANK VS. SURENDRA PRASAD SINHA [REFERRED TO]
CANARA BANK VS. TARAKA PRABHU PUBLISHERS PVT LIMITED [REFERRED TO]
NAVEENCHAND VS. NAGARJUNA TRAVELS AND HOTELS P LTD [REFERRED TO]
UNION OF INDIA VS. ANDHRA BANK LTD [REFERRED TO]

JUDGEMENT

(1.) The defendant in the suit, viz. Bank of India represented by its Zonal Manager is the appellant in the present appeal whereas the plaintiff in the suit is the Cross-Objector.

(2.) The appeal and the Cross Objections are preferred against the judgment and decree dated 2/09/1996 passed by the learned First Additional Judge, City Civil Courts, Hyderabad in O.S. No. 1548 of 1993.

(3.) The appeal has been filed to set aside the impugned judgment and decree of the Court below by which the suit of the plaintiff was decreed in a sum of Rs. 39,461.10 paise with 24% interest per annum on Rs. 22,942.50 paise from the date of institution of the suit till realisation with proportionate costs.

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BANK OF INDIA Vs. V SWAROOP REDDY

Referred Judgements :-

JUDGEMENT

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