REGENT COMPUTRONICS PVT. LTD.

PUNJAB NATIONAL BANK Appellant

V/S

BRITANNIA INDUSTRIES LTD Respondents

Referred Judgements :-

STAGG AND ELLIOT'S CASE [REFERRED TO]
BEYANT,POWIS,AND BRYANG,LIMITED AND LA BANQUE DU PEUILE AND ANR'S CASE [REFERRED TO]
STEEL AND ORS. V. M'KINLAY [REFERRED TO]
KANHYALAL UPADHYAYA AND SHREE NAND DUBEY [REFERRED TO]
TROJAN AND COMPANY VS. RM N N NAGAPPA CHETTIAR [REFERRED TO]
SAIT TARAJEE KHIMCHAND VS. VELAMARTI SATYAM ALIAS SATTEYYA [REFERRED TO]
LT GOVERNOR DELHI VS. GANESH FLOUR MILLS CO LIMITED [REFERRED TO]
UNION OF INDIA CHATURBHAI M PATEL AND COMPANY VS. CHATURBHAI M PATEL AND CO :UNION OF INDIA [REFERRED TO]
FEDERAL BANK LIMITED VS. V M JOG ENGINEERING LIMITED [REFERRED TO]
CH BIRBAL SINGH VS. HARPHOOL KHAN [REFERRED TO]
MANIK RATAN GUIN VS. PRAKASH CHANDRA [REFERRED TO]

JUDGEMENT

(1.) This appeal arises out of the judgment and decree dated 12th December, 1990 passed by the learned trial Judge in Suit No. 780 of 1983.

(2.) The claim of the respondent-plaintiff, Britannia Industries Ltd. (hereinafter called, Britannia) is based on a bill of exchange purported to be dated 15.02.1983, for a sum of Rs. 1,00,000,00/- (Rupees one crore only). The said bill of exchange has been annexed to the plaint and marked A.

(3.) As per the version in the plaint, the said bill of exchange was drawn by the defendant No.2, Metropolitan Construction (hereinafter referred to as Metropolitan) and was accepted by the defendant No.1 the Punjab National Bank (hereinafter called, PNB). But this is contrary to the endorsement on the bill of exchange itself.

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PUNJAB NATIONAL BANK Vs. BRITANNIA INDUSTRIES LTD

Referred Judgements :-

JUDGEMENT

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