PARAS DRUGS AND CHEMICAL INDUSTRIES Vs. UCO BANK

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This revision petition has been preferred against the order dated 2-3-2000 passed by the learned Additional District Judge, Sambharlake in Civil Suit No.176/1992, whereby the trial Court had dismissed defendants-petitioners' application under Order 11 Rule 14 CPC.

(3.) The undisputed facts are that the plaintiff respondent UCO Bank had filed a suit for recovery of Rs. 4,09,500/- against the defendants/petitioners, who stood as guarantors before the trial Court. Defendants Nos.1, 3, 6, 8 and 9 filed a joint written statement denying the averments of the plaintiff and pleaded that the suit of the plaintiff be dismissed with cost.