STATE BANK OF INDIA Vs. NARESH KUMAR SINGH

JUDGEMENT

(1.) APPELLANT has preferred this appeal aggrieved by the impugned judgment dated 2.9.1996 passed by End Additional District Judge, Gwalior in Civil Suit No. 14-B of 1982 whereby, a decree has been passed in favour of the appellant for Rs. 94,325.61 with interest at the rate of 6% per annum from the date of decree.

(2.) ADMITTED fact is that respondent No. 1 Naresh Kumar Singh purchased a Bus No. CPH 8232.

(3.) DEFENDANTS No. 1 and 2 filed separate written statements. Case of defendant No. 1 is that Bank is not entitled to institute the suit and that he availed the loan under the scheme of the Central and the State Government framed for the unemployed persons. The Central Government and the M.R Government are the necessary parties in the suit. The defendant/respondent No. 1 further submitted that the Bank has obtained his signature on the blank papers. The defendant/respondent No. 2 vide his written statement denied the execution of the guarantee deed and submitted that the deed may be fraudulently got executed from him by the plaintiff/Bank.