Gurnam Singh, J. - (1.) THE State Bank of India (hereinafter called the Bank), Plaintiff -Appellant, filed the suit for the recovery of Rs. 1,80,122.88 Ps. against the Defendant -Respondents in the Court of Sub Judge Ist Class, Chandingh.
(2.) THE suit was contested by Defendant -Respondents Nos. 4 and 5 on various grounds and the learned trial Sub -Judge framed the following issues: - 1. To what amount, if any, the Plaintiff, is entitled to OPP recover and from whom ? 2. Whether this Court has no jurisdiction to try this OPD suit ? Whether the suit is bad for mis -joinder of cause of OPD action ?
(3.) WHETHER the suit is barred by time ? OPD;