PUNJAB NATIONAL BANK Vs. MADAN MOHAN SHARMA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The plaintiff/appellant filed a suit for recovery of a sum of Rs. 2,09,727.80p. against the defendant/respondents pleading therein that the defendant No. 1 took a loan of Rs. 1,93,000/- to purchase a truck but he failed to pay the loan amount in time despite request made to him, therefore, the plaintiff's suit be decreed.

(3.) The defendants No. 2 and 3 filed their separate written-statement. The trial court framed 26 issues. The plaintiff, in support of its case, examined PW-1 Ram Bharosi Lal and exhibited 24 documents. The defendant No. 2 remained absent after filing of the writtenstatement, therefore, ex-parte proceedings were drawn against him. The defendants No. 1 and 3 were present but no evidence was led on their behalf. The trial court decreed the plaintiff's suit and ordered that since it was the agriculture loan therefore the plaintiff is entitled to interest at yearly rest and not at quarterly rest.