Sanjay Misra, J. - (1.) ACCORDING to Mr. Rishabh Agarwal, learned counsel for the defendant appellants, the respondent Bank had filed Original Suit No. 1054 of 1987, I.N.G.Vyasya Bank Ltd. vs. M/S S. Kumar Steels and another, wherein by the impugned judgement and decree dated 25.10.2011, the suit has been decreed partly and the appellant is required to pay the amount decreed along with 6 % interest to the Bank.
(2.) ACCORDING to learned counsel for the defendants appellants, a specific plea has been taken by the appellants in paragraph 22 A of the written statement regarding withdrawal of certain amount by the Bank and further that the cash credit limit was illegally raised by Rs. 3,50,000/ -which was not utilized by the appellant and as such, the amount sought to be recovered from the appellants by virtue of impugned decree, is incorrect and hence, the judgment and decree of the Court below requires to be set aside. The submissions require consideration after hearing the plaintiff respondent.
(3.) IN view of the aforesaid circumstances, the appellants are required to deposit entire decreetal amount with the Bank within two months from today which shall be kept by the Bank in an interest bearing account of a Nationalized Bank until further orders of this Court.;