PIONEER BANK LTD. Vs. BAMANDEV BANERJEE

JUDGEMENT

(1.) This is an undefended suit. But it is necessary to deliver a judgment as an important question of limitation has arisen which is not covered by any direct authority of this Court.

(2.) The plaintiff bank is in liquidation. The order for winding up was made on 12th July, 1949.

(3.) It appears that the defendant had an overdraft account with the bank which began on or about 20th July, 1942. It also appears from a copy of the account annexed to the plaint that the last credit, entry is dated 20th Nov., 1945, and the last debit entry is dated 22nd Nov., 1945. Thereafter interest was added and on Dec. 30, 1946, the account showed a debit balance of Bs. 976 against the defendant.