RAMPHAL Vs. PUNJAB NATIONAL BANK AND ORS.

JUDGEMENT

(1.) Defendant No. 9 -Ramphal is in second appeal against concurrent judgments and decrees passed by the Courts below decreeing the suit of the plaintiff -Bank and to the extent of his involvement in the loan transaction.

(2.) Plaintiff -Bank filed suit for recovery on the ground that the plaintiff -Bank received a loan application duly forwarded by letter bearing serial No. 775 dated 12.07.2005 from District Fishery Officer -cum -Chief Executive Officer, Fishery Farmer Development Agency, Hisar vide which plaintiff -Bank was instructed to grant a loan to defendant No. 1 -Suresh Kumar son of Hawa Singh. Proceeding on that premise, the plaintiff -Bank proceeded to grant loan of Rs. 4,30,000/ - to the alleged Suresh Kumar.

(3.) The person who approached the plaintiff -Bank for the loan was the same person whose photographs and signatures were present on the loan application which was duly sponsored by Fishery Department through its Officer. The loan application was signed by the defendant No. 5 -Sadhu Ram Boora and was also supported by the project report bearing signature of aforesaid Sadhu Ram Boora and Suresh Kumar -defendant No. 1. The loan application was also supported by an affidavit of defendant No. 1 in Hindi and English which was duly attested by the Oath Commissioner, Hisar. The loan application was followed by a plan duly signed by Jai Gopal Verma -defendant No. 4 and Sadhu Ram Boora -defendant No. 5.