ANAND ENTERPRISES Vs. SYNDICATE BANK

JUDGEMENT

(1.) 1. This civil revision petition laid to this court under Section 115 C.P.C. arises from and is directed against an order made by the court-below on issues 5 and 6 in a pending suit being O.S. 557/82.

(2.) The petitioners herein are the defendants in the court-below and the sole respondent is the plaintiff. The parties are referred to as plaintiff and defendant in the course of this order.

(3.) The plaintiff filed a suit against the defendants amongst whom the first defendant was a firm of which defendants 2 to 5 were partners, for recovery of a sum of Rs. 32 lakhs and odd stated to be due under a term loan obtained by the defendants from the plaintiff on the security of certain properties.