GORELAL Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard on admission.

(2.) The applicants have preferred this revision against the order dated 23-2-2001 passed by the Additional District Judge, Mungeli in M. J.C. No. 2/97 whereby the application filed under Order 47, Rule 1, CPC to review the judgment and decree dated 20-12-96 passed in Civil Suit No. 17-B/95 has been rejected.

(3.) The respondent Bank filed a civil suit for recovery of the loan amount from applicant No. 1-Gorelal. The suit was registered as Civil Suit No. 17-B/95 which was decreed on 20-12-96. Para 6 of the order impugned dated 23-2-2001 shows that during trial of the original suit the plaintiff-Bank examined Ajay Kumar Shrivastava, and para 7 shows that issues were framed. Issue No. 6 was with regard to the grant being given by the departments of the State Govt. and that has been decided against the applicants-defendants.