DATTATRAYA RAMCHANDRA DHERINGE Vs. INDIAN OVERSEAS BANK.

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree dated 12th June 1991 made by the III Joint Civil Judge, Senior Division, Nasik in Special Suit No. 56 of 1987. That suit was instituted by respondent No. 1 - Bank for recovery of money sanctioned by way of loan along with interest against the appellant who was the principal borrower and respondents Nos.

(2.) TO 6 who were sureties along with Shri R.S. Dheringe who died pending the suit. 2.Despite service of summons, neither the appellant nor original defendents Nos. 2 to 7 appeared in the Court. For that matter, no written statement was filed although at some stage, time was sought for filing the defences. The trial Judge decreed the suit in an amount of Rs. 2,62,442.50 with future interest at the rate of 12.5% per annum till realisation of the amount.

(3.) THE appeal, accordingly, stands disposed of.