A.K.Yog, J. - (1.) Punjab National Bank (for short the Bank), a body corporate constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970, having its banking branch at Puranpur district Pilibhit filed Original Suit No. 66 of 1982, Punjab National Bank v. Anwar Ahmad Khan and four others, for claiming a money decree on the ground that defendant No. 1, Anwar Ahmad Khan (respondent No. 2) borrowed a sum of Rs. 10,000 from the plaintiff bank on the basis of a pronote, which contemplated payment of interest under the agreement, executed by the parties. Defendant Nos. 2 to 5. Akil Khan and others (respondent Nos. 3 to 6) stood surety for defendant No. 1 Anwar Ahmad Khan and deed of surety/guarantee executed by them providing that liability of Anwar Ahmad Khan (respondent No. 2) was co-extensive with that of other defendants (respondent Nos. 3 to 6) for repayment of the loan as mentioned in para 4 of the plaint. On the failure of the defendants to pay loan, plaintiff bank instituted aforementioned suit in the Court of Civil Judge. Pilibhlt : a copy of the plaint has been annexed as Annexure-1 to the petition.
(2.) Aforementioned suit proceeded ex parte against defendant No, 1 (Anwar Ahmad Khan). The other defendants (respondent Nos. 3 to 6) contested the suit and filed two written statements (copies of which have been filed as Annexures-2 to 3 to the petition). Suit was decreed ex parte against Anwar Ahmad Khan, (respondent No. 2), who filed an application under Order IX, Rule 13 of Code of Civil Procedure for setting aside of the decree and restore the suit to its original number, (copy of the application is annexed as Anncxure-4 to the petition). After parties filed objections including affidavits, learned Civil Judge vide judgment and order dated 11th September. 1985. a11owed the application and set aside judgment and decree dated December 20. 1983 being ex parte to the extent of respondent No. 2 only and directed the suit to be restored to its original number with respect to respondent No. 2 (defendant No, 1) aione.
(3.) Feeling aggrieved, a Misc. Civil Revision No. 53 of 1985, Anwar Ahmad Khan and others v. Aqil Ahmad Khan, was filed by the guarantor defendants (respondent Nos. 3 to 6) ; memo of revision has been annexed as Annexure-6 to the petition. Respondent No. 1 has a11owed the aforesaid Civil Revision No. 53 of 1985 by means of judgment and order dated 3.10.1987, which is subject-matter of cha11enge in the present proceedings.;