KANSHI Vs. CANARA BANK

JUDGEMENT

(1.) Present Regular Second Appeal is directed against the concurrent findings of both the Courts below, whereby suit for recovery of Rs.7,01,202/- on account of Principal amount alongwith interest, filed by plaintiff-Canara Bank was decreed by the Court of first Instance vide judgment and decree dated 13.03.2012. The appeal filed by Kanshi Ram [defendant] was dismissed by learned Additional District Judge, Ferozepur vide judgment and decree dated 13.09.2012.

(2.) For the sake of convenience, parties are being referred to as per their status before the Court of first Instance.

(3.) Learned counsel for the appellants submitted that both the Courts below have completely ignored the fact that the mortgage of the property was not proved and in fact, no loan was taken by the present appellant, rather, the money, if any, was paid to the agency, but the loan amount was never given to the appellant. The said findings be reversed.