C.BALAN NAIR Vs. INDIAN BANK

JUDGEMENT

(1.) Heard the learned counsel for the appellants and the learned Standing counsel appearing for the first respondent. Learned counsel for the third respondent and the respondents 6 to 10 are also heard.

(2.) It is seen from the records that the original appellants died pending proceedings and their legal representatives have been impleaded as supplemental appellants.

(3.) The appeal is against the judgment and decree passed by the learned Subordinate Judge, Kozhikode in O.S No.492 of 1996. The suit is filed by the first respondent against the defendants for recovery of Rs.9,15,756.15/- jointly and severally. The appellants are the second and third defendants.