LAWS(DLH)-2011-3-40

JITENDER KUMAR Vs. GOEL ESTATE FINANCE

Decided On March 03, 2011
JITENDER KUMAR Appellant
V/S
GOEL ESTATE FINANCE Respondents

JUDGEMENT

(1.) THESE cases are on the Regular Board of this Court since 17.1.2011. Today these are effective item no. 5 on the Regular Board. It is 12:25 pm but no one appears for the parties. I have therefore perused the respective records and am proceeding to dispose of the appeals.

(2.) BY means of these two regular first appeals under Section 96 of the Code of Civil Procedure, 1908 challenge is laid to the impugned judgment and decree dated 12.7.2001 passed by the trial court whereby the suit of the respondent no.1/plaintiff was decreed for recovery of Rs.1,37,280/- along with the interest at the rate of 12% p.a., as the appellants failed to repay the loan which was granted to Sh. Jitender Kumar, the appellant in RFA 533/2001. With respect to the loan, guarantees were executed by one Romesh and Sh. Balbir Singh, the appellant in RFA 619/2001. The appeals arising from one judgment and decree are therefore being disposed of by this common judgment.

(3.) THE trial court, after pleadings were completed, framed the following issues: