S.B.I. Vs. PRITAM SINGH

JUDGEMENT

(1.) THIS appeal arises out of the judgment and decree dated 20.10.1990 passed by the learned District Judge (Bank Cases), Jammu.

(2.) BY the aforesaid judgment and decree passed in File No. 231/Civil -169/Civil Bank Cases, titled State Bank of India v. S. Harnam Singh and Ors., the Trial Court decreed the suit of the plaintiff -Bank for recovery of amount, but declined to award the pendente lite and the future interest.

(3.) HEARD the arguments and also perused the record meticulously.