Satya Parkash Goyal, J. - (1.) This appeal has arisen out of a suit filed by the Bank of India, Respondent No. 1, for the recovery of Rs. 7,13,006.82 on account of the loans advanced to the Appellants and Respondents Nos. 2 to 5. The Appellants contested the suit on various pleas which are reflected in the following issues on the basis of the pleadings of the parties: - 1. Whether the suit has been properly brought by Plaintiff bank through Shri T. R. Kapoor and he is competent to file the suit ? OPP.
(2.) To what amount Plaintiff is entitled to recover from the Defendants as principal and from which Defendant ? OPP.
(3.) Whether Plaintiff is entitled to interest. If so to what extent, OPP.;