GURU MEHAR ENTERPRISES Vs. PUNJAB AND SIND BANK

JUDGEMENT

(1.) This revision petition is directed against the order dated February 16, 2000 as the petitioners defence was struck-off.

(2.) A suit for recovery of Rs. 7,27,658/- with pendente lite and future interest at the rate of 18% per annum was filed by Punjab & Sind Bank, plaintiff against M/s. Guru Mehar Enterprises and others, the defendants, (hereinafter referred as petitioners). The suit was instituted on May 13, 1999. The Petitioners had put in their appearance on May 28, 1999, through their counsel Shri G.S. Sachdeva, Advocate. The case was adjourned on different dates enabling the petitioners to file the written statement but they failed. Therefore, their defence was struck-off by the learned Civil Judge (Senior Division) vide impugned order.

(3.) Shri G.S. Sandhawalia, learned counsel for the petitioners, contended that petitioner No. 2, who is the sole proprietor of the defendant firm was suffering from heart problem as well as renal complication. He had to go to England for operation and treatment on urgent basis.