DENA BANK Vs. UJAGAR SINGH LAMBA AND ANR.

JUDGEMENT

(1.) This suit for recovery of Rs. 35,000.00 by Dena Bank, Sandhurst Bridge Branch the Plaintiffs-, is against Ujagar Singh Lamba who is the guarantor for M/s. P.S. Anand & Sons, the Third Party named in the Notice, dated 31st Aug., 1985 taken out under Rule. The suit was instituted on 5th July 1975.

(2.) Having regard to Issues (Exh.1) and the arguments this suit can be disposed off on undisputed facts which emerge from the testimony of the Plaintiffs' witness Ramesh Dhamanskar (P.W.1) who was concerned officer of the Bank and the facts contained in the documents admitted in evidence by consent. The following facts must be taken to have been admitted :

(3.) In addition to the facts set out above from the documents admitted in evidence, there are certain facts which emerge from the testimony of Dhamanskar (P.W.l). They are as under: