MELA RAM Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This revision application is filed against an order passed by District Judge, Kinnaur, Civil Division at Rampur Bushahr, on April 25, 2000, in Objection Petition No. 4 of 2000.

(2.) Necessary facts leading to the present litigation may now be stated: State Bank of India, Respondent herein, filed a suit on August 11, 1994 against the Petitioner, who was Defendant No. 1, to whom loan was advanced as also against guarantors (proforma Respondent Nos. 2 and 3 herein) for the recovery of Rs. 2,92,166, inclusive of interest. The case of the Bank was that the Petitioner Defendant No. 1 applied for a loan of Rs. 2,84,250 on June 17, 1989.

(3.) After completing usual formalities, the loan was given to him. It was to be repaid in accordance with the agreement between the parties. There was, however, default on the part of Defendant No. 1 and the bank was constrained to institute a suit for the recovery of the loan amount along with interest. It appears that in the suit, Defendant showed his willingness to pay the amount and made a statement to that effect before the Court on February 19, 1998. The learned District Judge has quoted the statement at page 6 of the impugned order. The statement read as under: