Paramjeet Singh, J. - (1.) C.M. No. 7089 -C of 2012
(2.) HAVING heard learned counsel for the appellant and for the reasons indicated in the Civil Misc. application, same is allowed. Delay of 8 days in re -filing the appeal is condoned. R.S.A. No. 2544 of 2012 Instant regular second appeal has been preferred by the appellant -LR of defendant No. 2 against the judgment and decree dated 29.07.2010 passed by learned Additional Civil Judge (Senior Division), Batala whereby suit filed by respondent No. 1/plaintiff for recovery has been decreed, as well as, against the judgment and decree dated 18.11.2011 passed by learned Additional District Judge, Gurdaspur whereby appeal preferred by the appellant/defendant No. 2 has been partly allowed and suit of the plaintiff has been partly decreed to the extent that plaintiff bank is entitled for the recovery of Rs. 2,36,926/ - along with interest @ 6% per annum with half yearly rests from the date of filing of the suit till realization of the decretal amount and plaintiff bank is not at liberty to recover the amount by sale of property in question.
(3.) FOR convenience sake, reference to parties is being made as per their status in the suit.;