CHRISTOPHER Vs. SBT

JUDGEMENT

(1.) Defendant is the revision petitioner. The suit is filed by the plaintiff bank for recovery of a loan of Rs. 33,300/- given to the petitioner on 17-6-1991 for the purpose of digging a well, construction of a tank and pump house. For the failure to repay the amount, the respondent filed the suit. Issues have been framed. At that stage of trial, defendant filed 3 I.As. for the following reliefs:

(2.) The learned Judge dismissed all these applications. The revision is against these independent orders.

(3.) In order to appreciate the contention of the petitioner, it is necessary to extract Para.11 of his written statement dated 7-4-1997 which has made a counter claim and set off. It reads as follows: