SUNITHA TALWAR Vs. VIJAYA BANK

JUDGEMENT

(1.) Petitioners/defendants by Sri P.S. Narayana, Advocate. The respondent Bank is represented by Sri C. Trivikrama Rao, Advocate.

(2.) The respondent Bank had filed a suit for recovery of loan amount. The petitioners/defendants had submitted their written statement. Thereafter they filed an application for a direction to the respondent/plaintiff Bank for furnishing copies of documents as mentioned in the list filed along with the plaint. On the strength of Rule 20 (4) "of the Civil Rules of Practice this application has been filed to supply copies of documents. The lower Court rejected the application on the ground that the petitioners/defendants had already been furnished with the copies of the plaint and also a listof documents alongwith copies of documents. If the documents had not been furnished to the petitioners/defendants they would have filed a petition at an earlier stage.

(3.) It is contended on behalf of the petitioners/defendants that the respondent Bank has not claimed in answer to the Memo that copies of the documents had already been supplied to the petitioners/defendants.