CANARA BANK Vs. SARTISH C BHASIN

JUDGEMENT

(1.) . This civil suit has been instituted by Canara Bank for recovery of Rs.5,39,828.32/- due cumulatively on account of cash credit extended in 1978 as well as overdraft limit of Rs.2,22,000 and thereby encashed bank guarantee amount.

(2.) . In the written statement, the defendant took the stand that they have availed only overdraft facility, and that the defendant allegedly was not party either to open cash credit or bank guarantee facilities.

(3.) . It was also contended by the defendant that blank papers were got signed from them by the bank, and further that they never agreed to pay interest.