KESHAV KUMAR GAUTAM S/O CHANDRAPAL GAUTAM Vs. ADDITIONAL DISTRICT JUDGE; ADDITIONAL CIVIL JUDGE (JUNIOR DIVISION) KASHIPUR; RANVIR SINGH S/O JAGANNATH SHARMA; VICGHITRA SINGH; VIKRAM SINGH; BHUPENDRA SINGH

JUDGEMENT

(1.) Heard Ms. Geeta Parihar, Advocate, appearing on behalf of the petitioner and Sri I.S.Mehra, Advocate, learned counsel for the respondent No.3.

(2.) By means of this writ petitioner, the petitioner has sought a writ in the nature of certiorari quashing the judgment and decree dated 29-5-2004 (Annexure No. 3 to the petition) passed by Additional Civil Judge (Junior Division) Kashipur, district Udham Singh Nagar in Original Suit No. 113 of 2001 Ranvir Singh Vs. Vichitra Singh and others and the judgment and decree dated 29-9-2005 (Annexure No. 4 to the petition) passed by the Additional District Judge/Fast Track Court, Kashipur, district Udham Singh Nagar in Civil Appeal No. 54 of 2004 Vichitra Singh and others Vs. Ranvir Singh, so far as it relates to the petitioner.

(3.) Briefly stated the facts giving rise to the present writ petition are that the respondent no. 3 Ranvir Singh was Manager of the bank as mentioned in paragraph 2 of the writ petition. According to the petitioner on 28-7-2000, the respondent no. 3 sanctioned a loan of Rs. 20,000/- in favour of Vichitra Singh, respondent no.4 for purchase of a motor cycle. In the said loan, one Vikram Singh and Bhupendra Singh, respondent no. 5 and 6 stood guarantors and they put their signatures on the certificate of guarantors and executed it the same day.