CANARA BANK SIWAN Vs. DECENT SAREES PALACE

JUDGEMENT

(1.) THE plaintiff appellant Canara Bank has filed this first appeal against the judgment and decree dated 16.12.1995 passed by Sri Arjun Kumar Singh, the learned 3rd Subordinate Judge, Siwan in Mortgage Suit No. 26 of 1991 whereby the plaintiff's suit has been decreed on admission.

(2.) THE plaintiff appellant filed the aforesaid mortgage suit against the defendant respondents praying therein that a decree for realization of Rs.67,863.20 paise be passed in favour of the plaintiff bank and against the defendants and the amount decreed may be charged on the mortgage property whose details has been given in schedule 2 of the plaint.

(3.) AS stated above nobody appeared on behalf of the respondents.