DENA BANK Vs. PRAKASH BIRBHAN KATARIYA

JUDGEMENT

(1.) THIS first appeal raises a point of interest and importance.

(2.) A suit was filed for the recovery of loan advanced to the defendents 1 and 2 for which the defendants 2 and 3 are the guarantors.

(3.) THE suit of the plaintiff-bank is decreed with costs. The defendants therein are directed to pay the amount due in instalments with future interest at the rate of 6 per cent p. a. from the date of the suit.