NAVJIVAN INDUSTRIES Vs. DENA BANK

JUDGEMENT

(1.) This appeal is directed against judgment and decree rendered by the learned Civil Judge (S.D.), Jalgaon, in a money suit (Spl.C.S. No. 3/1987).

(2.) The appellants are original defendant Nos. 1 to 4. The respondent No. 1 is plaintiff bank and respondent No. 2 is the guarantor for loans which were allegedly availed by the appellants.

(3.) There is no dispute about the fact that the appellant No. 1 is a registered partnership firm and the appellant Nos. 2 to 4 are partners thereof. The respondent No. 1 is a Bank duly constituted under the Banking Companies Act.