Anil Kumar, J. - (1.) HEARD Sri Sanjay Kumar, learned Counsel for the appellant.
(2.) BY means of the present first appeal judgment and decree dated 19.11.1999 passed by 5th Additional Civil Judge (Sr. Div.), Lucknow in regular Suit No. 228 of 1995 Indian Bank v. Sri Ashwani Kumar Singh and Ors. is under challenge. In brief, the facts as submitted by Sri Sanjay Kumar, counsel for the appellant are that the appellant/plaintiff (Indian Bank) is conducting banking business in India and for the said purpose it had various branches situated throughout in India, one of its branch is situated at Ashok Marg, Lucknow.
(3.) SRI Ashwani Kumar Singh who is the sole proprietor of the firm known as M/s Janus Polymers, situated at Village Natkur, Sarojini Nagar, Bijnore Road, Lucknow approached the plaintiff/appellant for sanction of the following limit/loan for carrying on his business: (i) Medium Term Loan Limit Rs. 2,90,000/ - on 25 -9 -89. (ii) Open Cash Credit Limit Rs. 1,80,000/ - on 25 -9 -89.;