RESERVE BANK OF INDIA Vs. SUDERSHAN KUMAR KHANNA

JUDGEMENT

(1.) This judgment was, however, announced by Om Parkash, J.-Ed. This judgment will dispose of the two Civil Revision Petitions Nos. 35l and 353 of 1967 which were heard together, as the questions for determination in the two Revision Petitions were the same.

(2.) The Petitioner in Civil Revision No. 351 of 1967 is the Reserve Bank of India, Department of Banking Operations and Development, Parliament Street, New Delhi-1. Respondent No. 1 is Sudershan Kumar Khanna, and respondent No. 2 is the Punjab Co-operative Bank Limited, Chandni Chowk, Delhi. Respondent No. 2 filed a suit No. 157 of 1965 in the Court of the Senior Subordinate Judge, Delhi, against respondent No.1 for recovery of Rs. 4,988.11 paise. Respondent No. 1 filed his written statement denying his liability and praying that the suit may be dismissed.

(3.) The petitioner in Civil Revision No. 353 of 1967 is the Reserve Bank of India, Department of Banking Operations and Development, Parliament Street, New Delhi-1. Respondent No.1 is Jagdish Rai. Respondent No.2 is the Punjab and Kashmir Bank Limited, C-117, Moti Nagar, New Delhi (Chandni Chowk Branch). Respondent No. 2 filed a suit No. 142 of 1966, in the Court of the Senior Subordinate Judge, Delhi, against respondent No. 1 for recovery of Rs. 3,272.60 paise. Respondent No.l filed his written statement denying his liability and praying that the suit may be dismissed.