VINOD K.SHARMA,J. - (1.) THIS revision is directed against the order dated 12.11.1991 passed by the learned Sub Judge First Class, Jalandhar vide which application moved by the petitioners under Section 47 of the Code of Civil Procedure (for short the Code) for refund of money paid in excess of amount due has been ordered to be dismissed.
(2.) THE petitioners took a loan of Rs. 13,000/- from the Bank of India, Jalandhar Branch in the year 1973-74 as crop loan as well as for the purchase of equipments. Judgement debtors No. 2 and 3 stood sureties for repayment of loan, for the petitioners. As the petitioners failed to repay the loan a suit was filed for recovery which was decreed in favour of the Bank on 9.6.1982 for a sum of Rs. 23,841.06 P. with future interest at the rate of 13.35 per cent per annum from the date of suit till realization.
(3.) EXECUTION application was filed in which amount was paid.;