STATE BANK OF INDIA Vs. MANOJ S. BHUPTANI

JUDGEMENT

(1.) The present appeal is filed at the instance of the original plaintiff bank under Sec. 96 of the Code of Civil Procedure,1908, challenging the judgment and order dated 9 th September, 2019, passed by the learned Judge City Civil Court, Court No. 29, Ahmedabad in Civil Suit No. 1809 of 2005. By the said impugned judgment and order, the learned Judge has rejected the suit of the present appellant - original plaintiff praying for recovery of outstanding dues of sum of Rs.1,90,022.00 with running interest at the rate of 13.66% per annum till the date of its realization.

(2.) The brief facts as can be gathered from the record are summarized as under :-

(3.) Hence, the present appeal at the instance of the appellate bank.