RAMESH CHANDRA Vs. STATE BANK OF INDORE

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THIS revision is filed by the defendant No. 2/guarantor against the judgment and decree dated 11. 1. 1999 passed by Third Additional District Judge, Vidisha (Camp Basoda) in Civil Appeal No. 46-B/98, whereby judgment and decree dated 10. 1. 1998 passed by the IInd Civil Judge, Class II, Ganjbasoda has been confirmed.

(3.) THE facts of the case are in brief that the plaintiff/respondent No. 1 filed a suit for realisation of Rs. 11019. 66 against the defendants. The respondent No. 2/defendant No. 1 Bhagwandas was granted cash credit facilities to the tune of Rs. 5,000/ -. The petitioner/ defendant No. 2 and respondent No. 2 executed demand promissory note Ex. P. 3 dated 10. 2. 1981. The defendant No. 2 executed Guarantee Bond Ex. P. 4 (Forum-1 ). The defendants failed to repay the amount and hence Civil Suit was filed for recovery of Rs. 11019. 16. The defendant No. 2/guarantor filed written statement and denied the liability on the ground that revival letters Ex; P. 6 and Ex. P. 7 is not signed by him and as such suit be liable to be dismissed against him.