ALLAHABAD BANK Vs. LOKPAL SINGH

JUDGEMENT

(1.) This appeal under Section 96 CPC has been filed at the instance of plaintiff Allahabad Bank (for short, the plaintiff Bank) against the judgment and decree dated 17.10.1995 passed by learned District Judge, Sidhi in Civil Suit No. 13-B/87 whereby the suit of plaintiff Bank has been partly decreed.

(2.) No exhaustive statements of fact are required to be narrated for the purpose of disposal of this appeal since they have been elaborately written in paras 2 to 6 in the impugned judgment. The learned Trial Court while deciding the issues 1, 2, 3, 4 and 5 has decided that defendants no.1 to 3/respondents no.1 to 3 obtained a loan of Rs. 63,000/- on 25.11.1980 from the plaintiff Bank which was permitted to be given by the Bank on the following terms and conditions.

(3.) The defendant no.1 filed written statement while defendant no.3 filed a separate written statement. The other defendants did not file any written statement. The guarantors who were arrayed as defendants no.4 and 5 were proceeded ex parte in the Trial Court and they also did not file any written statement.