STANDARD CHARTERED GRINDLAYS BANK Vs. PRAVISH PARVAIR PVT LTD

JUDGEMENT

(1.) THIS Transfer Application came to be registered on the basis of the records in CS No. 169/1995 from the Hon'ble High Court, Madras, filed by the applicant Bank against the defendant for recovery of a sum of Rs. 13,93,432.12 p. (rupees thirteen lakhs ninety-three thousand four hundred and thirty-two and paise twelve only) with interest @ 26% p.a. from the date of filing till the date of relization with costs.

(2.) The brief facts raising to this litigation are as follows :

(3.) A perusal of the records further shows that the Hon'ble Justice Mr. K. Sampath of Hon'ble High Court, Madras after perusing the pleadings from both sides, framed the following issues: