REGENT COMPUTRONICS PVT. LTD.

KALIPADA BANERJEE Appellant

V/S

SREE BANK LTD.(IN LIQUIDATION) Respondents

Referred Judgements :-

TORONTO CORPORATION V. TORONTO RAILWAY [REFERRED TO]
EMPLOYER'S LIABILITY ASSURANCE CORPORATION V. SEDGWICK COLLINS AND CO. [REFERRED TO]
GONESH LAL V. SHEO GOLAM SINGH [REFERRED TO]
HAJEE SYED MAHOMED V. MT. ASHRAFOONNISSA [REFERRED TO]
HUTCHINSON V. JAUNCEY [REFERRED TO]
PIONEER CO. LTD. V. BAMANDEB BANERJEE [REFERRED TO]
MONOTOSH KUMAR V. CENTRAL CALCUTTA BANK LTD. [REFERRED TO]
KARSONDAS V. SURAJBHAN [REFERRED TO]
SREE BANK LTD. V. P.C.MUKHERJEE [REFERRED TO]
HIRADA BASAPPA V. GADIGI MUDDAPPA [REFERRED TO]
FEDERAL BANK OF INDIA (PUNJAB) LTD. V. SORN DEV GROVER [REFERRED TO]
DHIRENDRA CHANDRA PAL VS. ASSOCIATED BANK OF TRIPURA LIMITED [REFERRED TO]
SURENDRA NATH DUTTA VS. MOHINI MOHAN CHAKRAVARTY [REFERRED TO]
SUBURBAN BANK LTD VS. NISTARAN CHAKRABARTI [REFERRED TO]
PUNJAB COMMERCE BANK LTD VS. BRIJ LAL MAHANDI RATTA [REFERRED TO]
TEA FINANCING SYNDICATE LTD VS. CHANDRA KAMAL BEZ BARUA [REFERRED TO]
R N KAPUR, PARTNER OF WRIGHT AND CO VS. TRAVANCORE NATIONAL AND QUILON BANK, LIMITED (IN LIQUIDATION) BY OFFICIAL LIQUIDATOR [REFERRED TO]
MT SAVITRI DEVI VS. DWARKA PRASAD BHATYA [REFERRED TO]

JUDGEMENT

(1.) This is an appeal from the judgment of the learned trial Judge, Mr. Justice S.R. Das Gupta decreeing the plaintiffs suit for a sum of Rs. 20,925/13/8 with interest thereon at 6 per cent per annum & costs. The suit was filed by Sree Bank Limited (in liquidation) through its Official Liquidator against the defendant on a mutual, open and current account which the defendant had with the Bank.

(2.) The defendant on 9-1-1946 by letter Ex. 1 addressed to the Managing Director of the plaintiff Bank opened "a current deposit account" with a cash deposit of Rs. 201/-. The evidence of the Managing Director, Sudhansu Kumar Biswas is that subsequently the defendant asked and was granted a temporary overdraft on this account. The account, therefore. was both a current deposit account as well as an overdraft account.

(3.) Two witnesses Gopal Chandra Roy, an accountant of the bank and Sudhansu Kumar Biswas, one of the Managing Directors, gave evidence on behalf of the plaintiff bank. The defendant himself was the only witness who gave evidence on his own behalf. The defendant's evidence was not accepted by the learned trial Judge.

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KALIPADA BANERJEE Vs. ABANK LTD

Referred Judgements :-

JUDGEMENT

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