REGENT COMPUTRONICS PVT. LTD.

NATH BANK LTD.(IN LIQN.) Appellant

V/S

SISIR KUMAR SARKAR Respondents

Referred Judgements :-

MAHAMED ISHAQ V. SHEIKH AKRAMUL HUQ [REFERRED TO]
SLINGSBY'S CASE [REFERRED TO]
BOWYEAR V. PAWSON [REFERRED TO]
AHINSA BIBI V. ABDUL KADER,25 MAD 26; BRADBURNE V. BOTFIELD [REFERRED TO]
ADDISON V. GIBSON [REFERRED TO]
ROLLS V. YATE [REFERRED TO]
WOLSTENHOLME V. SHEFFIELD UNION BANKING CO. [REFERRED TO]
MCEVOY V. BELFAST BANKING CO. LTD. [REFERRED TO]
SHANTI MOYEE DEBI V. BENGAL CENTRAL BANK [REFERRED TO]
PICKWORTH [REFERRED TO]
HIRSCHORN V. EVANS (BARCLAYS BANK LTD.,GARNISHEES) [REFERRED TO]
SIMLA BANKING AND INDUSTRIAL CO. LTD. V. BHAGWAN KUAR [REFERRED TO]

JUDGEMENT

(1.) This is a suit to recover the balance due on an overdraft account and a declaration of charge and for all consequential reliefs. The only defence is a defence of set-off. The other contentions raised in the written statement are not pressed. The allegations in the plaint are admitted by the defendant's counsel.

(2.) The following issue was raised- "Is the defendant entitled to a set-off as alleged in para. 6 of the written statement?"

(3.) The plaintiff (sic. defendant) is admittedly a debtor of the plaintiff for the sum of Rs. 10,406-10-6 before the winding up. The order for winding up of the plaintiff bank was made on 8th May, 1950.

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NATH BANK LTD Vs. SISIR KUMAR SARKAR

Referred Judgements :-

JUDGEMENT

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