- (1.) This is second appeal by defendant nos. 3 and 4 Harmit Singh and Ratinder Kaur after having failed in both the courts below.
(2.) Suit was filed by respondent no. 1 -- plaintiff State Bank of Patiala against Food Corporation of India (FCI) - defendant no. 1/respondent no. 2, Punjab State Civil Supplies Corporation (PUNSUP) defendant no. 2/respondent no. 3, appellants as defendants no. 3 and 4 and proforma respondents no. 4 to 10 as defendants no. 5 to 9 for recovery of Rs 6,97,337.63 alleging that defendants no. 3 to 9 took loan of Rs 6 lacs from the plaintiff for construction of godowns to be let out to defendant no. 1 FCI. Defendant no. 2 PUNSUP has been impleaded because after vacation of godowns by respondent no. 1 FCI, the godowns were taken on rent by defendant no. 2 PUNSUP. Defendants no. 3 to 9 mortgaged their property for securing the aforesaid loan taken from the plaintiff. Ultimately, suit amount remained due for which suit was filed claiming pendente lite and future interest also at the contractual rate.
(3.) Defendants no. 3 to 9 admitted that they had loan from the plaintiff for construction of the godowns. FCI was to pay the rent directly to the plaintiff. Dispute was raised regarding rate of interest particularly pendente lite and future interest. Loan documents were admitted. Various other pleas were also raised.;