PUNJAB NATIONAL BANK Vs. GANESH PD. DUBEY

JUDGEMENT

(1.) This first appeal has been filed by the plaintiff/Bank against the judgment and decree dated 23.11.1995 passed by learned First Additional District Judge, Murbada, Katni in Civil Suit No.7-B/1993.

(2.) No exhaustive statements of fact are required to be narrated for the purpose of disposal of this appeal since elaborately they have been mentioned in para 2 to 10 of the impugned judgment. Suffice it to say that a suit for realization of Rs. 72,812/- alongwith interest @17.25% has been filed by the plaintiff-Bank who is appellant in this appeal on the averments that first defendant took a loan of Rs. 50,000/- in order to promote his business of Limestone. Second defendant stood his guarantor. Since the loan amount is due upon defendants, hence the present suit has been filed.

(3.) A joint written-statement has been filed by defendants in which factum of execution of document of taking loan has been admitted but their stand is that their signatures were obtained on blank formats.