TEK SINGH Vs. HIMACHAL GRAMIN BANK &OTHERS

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment of the learned District Judge, Mandi, decreeing the suit of the respondent -bank for recovery of Rs. 2,90,160/ - with interest at the rate of 15% per annum with monthly rests from 17.8.2008 till its realization. The learned trial Court on the evidence before it decreed the suit for recovery of Rs. 1,25,000/ - with interest at the rate of 15% per annum with quarterly rests from 17.8.2007 till its realization.

(2.) IN appeal preferred by the bank challenging inadequacy adjudication of the amount due, the learned appellate Court modified the judgment holding that the sum due was Rs. 2,90,000/ -. The finding of the learned trial Court that a sum of Rs. 1,39,000/ - had not been adjusted in loan account of the appellant, was negatived on the facts proved on record. The learned appellate Court also awarded interest at the rate of 15% per annum with monthly rests.

(3.) I have heard learned counsel for the parties and have gone through the record.