MANIMEKALAI KANNAN Vs. BHARATH OVERSEAS BANK LIMITED

JUDGEMENT

(1.) This action has come up for admission before us today. We perused the averments in the complaint and other connected documents filed alongwith it. Such perusal reveals the following factors :

(2.) The complainants, mother and son, are the Directors of a Company registered under the Companies Act, 1956, and they are engaged in the manufacture of HDPE/pp Circular Woven Sacks, having their factory at No. A-4, SIPCOT Industrial Estate, Cuddalore (for short, "the Company" ).

(3.) The 1st opposite party is the Bharath Overseas Bank Ltd. , represented by its General Manager, Head Office at No.756, Anna Salai, Chennai-600 002.