J.K. AGGARWAL Vs. BANK OF INDIA

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) THE appellant was undoubtedly a guarantor in respect of a loan advanced to defendant No. 1 by respondent No. 1 who was the plaintiff. In respect of the loan, defendants No. 2 and 3 as also the appellant, impleaded as defendant No. 4, stood guarantee for repayment.

(3.) WE may note that the principal borrower i.e. defendant No. 1 and co -defendants No. 2 and 3 have not challenged the decree. Only the appellant is in appeal.