REGENT COMPUTRONICS PVT. LTD.

SYNDICATE BANK Appellant

V/S

Luxmi Dutt Gupta And Ors Respondents

Referred Judgements :-

STATE BANK OF INDIA V. KARNATI KOTAIAH NAIDU & OTHERS [REFERRED]
MATA PRASAD MISSAR AND OTHERS V. GAJADHAR LOHAR AND OTHERS [REFERRED]
HEM RAJ AND ANOTHER V. SIMLA BANKING AND INDUSTRIAL CO. LTD. AND OTHERS [REFERRED]
PUNJAB & SIND BANK LTD.,LYALLPUR V. (FIRM) GANESH DAS,NATHU RAM AND OTHERS [REFERRED]
ROMAN CATHOLIC MISSION MEENAKSHI SUNDARESWARAL VS. STATE OF MADRAS:ROMAN CATHOLIC MISSION [REFERRED]
GOPAL KRISHNAJI KETKAR VS. MOHAMED HAJI LATIF [REFERRED]
KALYAN SINGH LONDON TRAINED CUTTER JOHRI BAZAR JAIPUR VS. CHHOTI [REFERRED]
CORPORATION BANK BANK OF INDIA VS. D S GOWDA:KARNAM RANGA RAO [REFERRED]
BANSIDHAR GANGA PERSHAD AGENCY VS. CHANAN LAL [REFERRED]
JAI NARAIN DASS VS. ZUBEDA KHATOON [REFERRED]
BRAHMANANDA PANDA VS. KANDURI CHARAN DAS [REFERRED]
MT FATIMA BEGAM VS. BANSIDHAR [REFERRED]
KANAUJI LAL VS. CHIRANJI LAL [REFERRED]

JUDGEMENT

(1.) Syndicate Bank has filed this suit for the recovery of Rs. 2,73,475.65/- against the three defendants. The third defendant would appear to have died on 7.4.1989. Second defendant is the wife of the first defendant. The case of the plaintiff briefly stated is as follows :

(2.) In or about October, 1979 first defendant approached the Bank for a loan of Rs. 1,50,000/- for purchasing land and building known as 8/6 Alipur Road, Civil Lines, Delhi. First defendant represented that by way of security he would furnish the immovable property viz., house No. 8/6, Alipur Road, Civil Lines, Delhi-6. Third defendant stood a surety and he also became a party to the agreement. On 3.12.1979 Rs. 80,000/- was advanced and on 7.12.1979 another sum of Rs. 70,000/- was given to the first defendant.

(3.) On 25.4.1980 the defendants 1 and 2 executed a letter of confirmation. On 10.7.1980, the following documents were executed by defendants 1 and 2 in favour of the Bank :

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SYNDICATE BANK Vs. LUXMI DUTT GUPTA AND ORS

Referred Judgements :-

JUDGEMENT

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