- (1.) This suit has taken quite a long time. The argument was concluded at 4 p. m. yesterday the 16th instant on the 20th day of its hearing.
(2.) The suit was filed by one Sumitra Debi GOUR against the defendant, Calcutta Dyeing and Bleaching Works, a firm belonging to, as has been stated several times, Agarwala group of business concerns carrying on its business at P.38. India Exchange Place, Calcutta-1. The plaintiff Sumitra Debi GOUR is the wife of one Madan Mohan GOUR who until 12th November, 1970, was associated with this Agarwala group of business. In fact prior to his resignation or withdrawal from service from this Agarwala group of business Mr. Madan Mohan Gour, the husband of the plaintiff, was the Managing Director of Indo-Dan Milk Products Co. Ltd. belonging to the said Agarwala Group.
(3.) Shortly, the plaintiff's case is that she lent and advanced diverse sums of money to the defendant company a firm, and at the time of the filing of the suit or immediately prior thereto after adjustment of accounts, the defendant firm was owing to the plaintiff a sum of Rs. 1,13,965.56 which the defendant did not pay in spite of repeated demands. Hence this suit has been filed by the said Sumitra Debi Gour for recovery of the said sum of Rs. 1,13,965.56 as mentioned in the plaint with interests and costs, etc.;