J&K BANK LTD Vs. ATTAR POULTRY FARM

JUDGEMENT

(1.) THIS is an appeal against decree dated 22 -5 -1999 of learned 1st Additional District Judge (Bank Cases), Jammu, whereby he has dismissed the suit of the appellant.

(2.) IN a suit for recovery of Rs. 96,904.43, filed by the Jammu and Kashmir Bank Limited against M/s Attar Poultry Farm and another, ten issues came to be framed by the learned trial Judge. The issues read thus:

(3.) AFTER evaluating evidence led by the parties, learned District Judge, decided Issues Nos.2, 3, 5, 6, 7, 8 and 9 in favour of the Bank. Issues Nos.1 and 4 were, however, decided against the Bank.