OFFICIAL LIQUIDATOR Vs. BENTU ANTON FERNANDES

JUDGEMENT

(1.) HEARD Ms. Amira Razaq and Shri Mauro Menezes, the learned ounsel on behalf of the applicant and respondent no. 2 (a) respectively.

(2.) THE respondent no. 1 had taken a loan in the sum of Rs. 30,000/ from the Company in liquidation on 13. 10. 1995. The receipt obtained from respondent no. 1 has been produced on behalf of the Applicant/official Liquidator through A. w. 2/shri Harmalkar, who was one of the Exdirectors of the Company in liquidation.

(3.) I have perused the affidavit filed on behalf of the applicant/official Liquidator and documents produced by him. The name of deceased respondent no. 2 and respondent no. 3 appear on the loan ledger maintained by the Company in liquidation and now in the custody of the applicant/official Liquidator. It is submitted on behalf of respondent no. 2 (a) by Shri Mauro that the applicant/official Liquidator has not produced any document to show that respondent nos. 2 and 3 had stood as sureties or guarantors for the repayment of the said loan taken by respondent no. 1, except the said loan ledger which cannot be expected to saddle the liabilities on respondent nos. 2 and 3. I am entirely in agreement with the submissions made by Shri Mauro, on behalf of the respondent no. 2 (a ). In the absence of any documents having been executed by respondent nos. 2 and 3 towards the loan disbursed to respondent nos. 1, Respondent nos. 2 and 3, cannot be saddled with any liability. The claim against respondentnos. 2 (a) and 3, is therefore, hereby dismissed.