STATE BANK OF INDIA Vs. SHER SINGH

JUDGEMENT

(1.) HEARD Mr. D.S. Patni Counsel for the appellant and Mr. R.C. Upadhyay Counsel for the respondents.

(2.) PRESENT second appeal has been preferred against the judgment and decree dated 14.7.2004 passed by the District Judge, Bageshwar allowing the appeal of defendant Sri Sher Singh and setting aside the judgment and decree passed by the Trial Court.

(3.) DEFENDANT Sher Singh contested the suit and denied that any loan was obtained by him. However, he admitted his signatures over the Bank documents. He has taken a plea that his signatures were fraudulently obtained on the blank documents by the Bank Manager.