PUNJAB NATIONAL BANK Vs. R S INDUSTRIES

JUDGEMENT

(1.) . This suit for recovery of Rs. 6,79,973.43, alongwith pendente light and future interest is coming up for consideration as an ex parte matter in which all the three defendants were proceeded against ex parte vide order dated 4.3.1999.

(2.) Thereafter, the affidavit by way of ex parte evidence, as directed by this Court, has also been filed and bank's documents duly exhibited but only to the extent of Ex.PW1/1 to PW1/3 and PW1/7 to PW1/9, since the originals of the remaining documents were not brought before the Court for purposes of exhibiting thereof.

(3.) The plaintiff bank is a body corporate constituted under the Banking Company's (Acquisition and Transfer of Undertakings) Act, 1970. Shri K.K.Malhotra is the Manager of the concerned branch of the bank, who is stated to be duly authorised to institute the suit and verify the pleadings.