KANTA DEVI Vs. PUNJAB AND SIND BANK

JUDGEMENT

(1.) This is defendants appeal against the judgment and decree dtd. 21/5/1993 passed by the Court of learned Additional District Judge, Ropar dismissing the appeal filed against the judgment and decree dtd. 21/8/1989 passed by the Court of learned Sub-Judge, First Class, Kharar, vide which the suit filed by the Punjab & Sind Bank (plaintiff) for recovery of '35994/- was decreed.

(2.) For the sake of convenience and clarity, parties shall be referred to as per their original status.

(3.) The plaintiff (Punjab and Sind Bank) filed a suit for recovery of '35994/-including interest up to 5/2/1987 and future interest @14.5% per annum from the date of institution of the suit till realization against the defendants (Jagrotam Dass-defendant No.1 and G.S. Dhami-defendant No.2).