Contract:
Contract of indemnity and bank guarantee-Distinction between--Contract for purchase of paper plant-At the instance of supplier, Appellant- bank executed document in favour of purchaser by reason whereof it kept the purchaser indemnified against all losses, claims, damages, actions and costs which may be suffered by it-Document did not contain usual words found in a bank guarantee such as "unconditional" and "absolute"-Nature of the document-Held: Document constituted a contract of indemnity and not a bank guarantee-Evidence Act, 1872-Sections 91 & 92.