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2016 (1) AKR 795
Karnataka High Court
Hon'ble Judge(s): B. Veerappa , J

( A ) Contract Act (9 of 1872) S. 128 — Debt — Liability of guarantor — Death of principal debtor — Default in payment of loan — Bank can proceed against guarantor — Guarantor cannot restrain Bank from executing decree against him. AIR 2012 SC 2288, Rel. on. (Paras1314)

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