SUSHIL CHAND Vs. PUNJAB AND SIND BANK

JUDGEMENT

(1.) This is civil appeal and has been directed against the judgment dated 28.2.1991 passed by the District Judge, Hoshiarpur, who accepted the appeal of the Punjab and Sind Bank (hereinafter called the 'Bank') and remanded the case to the trial Court for a fresh decision in the light of the observations made in the judgment which I will re-produce in the later portion of this order.

(2.) Let me give a few facts of this case in order to make the things clear.

(3.) I have heard Mr. T.S. Gujral, Advocate on behalf of the appellant, Mr. H.S. Giani, Advocate on behalf of the respondent-Bank and with their assistance I have gone through the records of this case.