UNITED COMMERCIAL BANK Vs. RAKA SEN

JUDGEMENT

(1.) This is an application made by Mrs. Raka Sen (Nandi). This application was affirmed on 29th November, 1995 and was filed in Court on 8th December, 1995.

(2.) The prayers are, inter alia, to the effect that the ex parte decree dated 12th July, 1993 passed by this Court in Suit No. 745 of 1984 be set aside and/or recalled and for other consequential reliefs.

(3.) The said decree was for a sum of Rs. 4,31,083 / - with interim interest and interest on judgment at the rate of 12% per annum on the decretal amount and for costs.