GAURAV SHARMA Vs. CANARA BANK

JUDGEMENT

(1.) CM APPL.2166/2009 (delay) in RSA 24/2009 A suit for recovery of Rs.2,77,848/- along with interest @ 16.25 % per annum was filed by the Respondent Bank against the appellant and two other defendants. Appellant happened to be the guarantor of the principal borrower, defendant No.1. Defendants No.1 and 2 did not contest the suit and were proceeded ex-parte. Appellant contested the suit and suffered a decree for the suit amount alongwith pendent lite and future interest @ 9% per annum along with the other defendants.

(2.) Appeal against the said judgment and decree was dismissed by the Appellate Court vide judgment and decree dated 3.08.2006.

(3.) This appeal has been filed by the appellant on 17.01.2009. The period of limitation for filing an appeal to this court is 90 days from the date of the impugned judgment and decree of the Appellate Court. Therefore, there is a delay of around 27 months in filing this appeal.