RABINDRA NATH DAS Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) THESE two appeals were heard analogously as these arise out of the selfsame suit disposed of by the learned Trial Judge.

(2.) THESE two appeals are at the instance of the defendant in a suit for recovery of money with declaration that the property mentioned in the schedule annexed to the plaint were hypothecated and assigned to the plaintiff as security and are directed against the judgment and decree dated 22nd May, 1998 passed by the Civil Judge (Senior Division.), First Court, Alipore in Title Suit No. 69 of 1985 thereby not only passing a decree in favour of the respondent but also dismissing the counterclaim filed by the appellant.

(3.) BEING dissatisfied, these two appeals have been preferred. The State Bank of India filed a suit for recovery of the amount of rs. 89,853. 76p. with interest from the appellant on the ground that the Bank advanced a sum of Rs. 50,000/- to the appellant for his business after taking security of various articles including the Patent Right of the electronics items invented by the appellant.