KHERSINGH Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) THE petitioner preferred a petition under Order 36, Rule 1 of the Code of Civil Procedure, 1908. This was based on the ground that loan amount which was received from the State Bank of India has been paid back with interest. Accordingly a verdict was sought in terms of Order 36, Rule 1 of Code of Civil Procedure. The provisions of Order 36, Rule 1 reads as under:

(2.) IF the petitioner wants to file any other suit, he will be at liberty to do so. It is only in that event i. e. if the petitioner files a suit then he would have to pay the Court fee as is required to be paid, under the law. This petition is held to be without merit and is dismissed.