PUNJAB NATIONAL BANK Vs. A.K. NANDHAN

JUDGEMENT

(1.) The Punjab National Bank, the defendant in O.S.No.639/2008 on the file of the I-Additional Munsiff's Court, Thrissur, is the appellant. The plaintiff is the respondent.

(2.) Material facts relevant for the adjudication of this appeal are as follows:-

(3.) The parties went to trial. During the trial, PWs 1 and 2 were examined and Exts.A1 to A4 were marked on the side of the plaintiff. DW1 was examined and Exts. B1 and B2 were marked on the side of the defendant. Ext.X1 was marked as third party Exhibit.