STATE BANK OF INDIA THROUGH BRANCH MANAGER, BRANCH GARUR Vs. BHUWAN CHANDRA BHATT S/O SRI BUDHI BALLABH,

JUDGEMENT

(1.) Heard Sri D.S. Patni counsel for the appellant and Sri M.C. Kandpal, Sr. Advocate assisted by Sri S.S. Chaudhari & Sri Kurban Ali, counsel for the respondents.

(2.) Present appeal has been preferred against the judgment and decree dated 31.5.2005 passed by the District Judge, Bageshwar in Civil Suit No. 19 of 2004 State Bank of India v/s. Bhola Dutt Pandey and Ors.

(3.) Briefly stated the plaintiff State Bank of India has filed a suit against the respondent -defendant for the recovery of Rs. 1,28,352/ -. According to the plaintiff defendant Bhuwan Chandra Bhatt borrowed a loan of Rs. 1,80,000/ - from Garur Branch of State Bank of India but he failed to repay the loan within time prescribed, therefore, the Bank has no option but to file a suit against the borrower Sri Bhuwan Chandra and his sureties Sri Heera Ballabh and Kailash Chandra Joshi.