J&K BANK LTD Vs. LAL MOHD BANGROO

JUDGEMENT

(1.) A division bench of this court composed of Honble Bhat J and Honble Mukerjee) has referred this case to the full bench as in its opinion it raised important questions of law of far reaching importance.

(2.) THE fact material for the purpose of and leading to this reference are i -

(3.) THE suit was resisted by the defendant contending inter -alia, that though cash credit limit of Rs. 60.000/ - was sanctioned in his favour and several deeds were executed but no amount was paid to him on 17 -2 -1963, that pronote was without consideration, that the documents got executed by him were in English language with which he was not familiar, that the mortgage and the hypothecation deeds were invalid and in enforceable in law and c mid not be availed of by the plaintiff and that the interest charged was excessive.