NAIMUDDIN AHMED NIRWANA Vs. INDIAN BANK

JUDGEMENT

(1.) This appeal is filed against the decree and judgment dated 27-8-1983 in ,O.S. No.162 of 1982 on the file of the Additional Chief Judge-cum-I Additional Special Judge for SPE/ACB cases, City Civil Court, Hyderabad.

(2.) The appellants herein are the Defendants 1 and 2 and the first respondent is the plaintiff and the 2nd respondent is the defendant No.3 in the suit. For the sake of convenience the parties as arrayed in the suit are referred herein.

(3.) The plaintiff bank filed a suit for recovery of Rs. 1,62,228-54 towards the loan advanced to the first defendant for the purchase of a lorry recoverable jointly and severally from all the three defendants and for the sale of hypothecated vehicle mentioned in the schedule and for the interest in the suit amount at the contract rate and for costs of the suit.