ABDUL REHMAN NATH Vs. JAMMU AND KASHMIR BANK

JUDGEMENT

(1.) By the medium of this revision petition the petitioner has challenged the order dated 11th June, 1999 passed by learned Additional District Judge (Bank Cases), Srinagar in the case titled as Jammu and Kashmir Bank v. M/s. Abdul Khalid Nath and others file No. 396, on the grounds taken in the memo of petition.

(2.) In order to return finding, the facts of the case are to be noticed.

(3.) The plaintiff/respondent No. 1 filed a suit for recovery against M/s. Abdul Khaliq Nath, Abdul Rehman Nath and Abdul Khaliq Nath on 7th June, 1993 in this Court. It is averred in the plaint that defendant No. 1, namely, M/s. Abdul Khaliq Nath (borrower) approached the plaintiff bank in the year 1981 for grant of financial accommodation through its proprietor i.e. defendant No. 2, namely, Abdul Rehman Nath, petitioner herein.