LAWS(MPH)-1988-11-25

KISHANLAL Vs. PUNJAB NATIONAL BANK AND ANOTHER

Decided On November 30, 1988
KISHANLAL Appellant
V/S
Punjab National Bank and Another Respondents

JUDGEMENT

(1.) This appeal is filed by the principal borrower against whom the decree "impugned" is passed for an amount of Rs. 56,665.00 with the agreed rate of interest i.e. 15% per annum with six-monthly rest.

(2.) The short facts leading to this appeal are as under:

(3.) Learned Counsel for the appellant first contended that the suit as framed and filed was not maintainable in view of the provisions of Order 2.9, Rule 1, Civil Procedure Code, inasmuch as the Bank has failed to prove that the Manager who presented the suit was authorised person under Rule 1, Order 29 of Civil Procedure Code.