U. KRISHNAN Vs. SYNDICATE BANK AND ORS.

JUDGEMENT

(1.) THIS regular appeal is directed as against the order dated November 27, 2003, passed by the DRT, Bangalore, in OA No. 496 of 1995. The second defendant in the O. A. is the appellant herein.

(2.) THE facts of the case are as follows :

(3.) WITH the above said pleadings, the parties took up the trial and the DRT after taking into consideration all the aspects and materials placed before it, came to the conclusion that the defendants are liable to pay the amount and directed defendants Nos. 2 and 3 to pay the amount to the applicant -bank jointly and severally. Aggrieved by the same, the second defendant alone has preferred this appeal.