SANTOSH Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard Shri.A.H.Vaishnav, Advocate for petitioner and Shri.P.B.Paithankar, Advocate for sole respondent.

(2.) Rule, returnable forthwith. With the consent of Advocates for both the parties, the petition is taken up for final hearing.

(3.) The petitioner has taken a loan of Rs.50,000/- (Rs.Fifty Thousand Only) for purchasing she buffaloes to start a dairy business from the State Bank of India, which is respondent herein. The loan was sanctioned on 10/03/1998. However, since it was not repaid, the respondent Bank had filed Regular Civil Suit No. 106 of 2001 for recovery of Rs.62,572/- inclusive of interest till 14/02/2001. In the said suit, the summons was served on the father of petitioner. The said suit was decreed ex parte.