PRASANNA AND COMPANY BANGALORE Vs. PRASANNA KUMAR

JUDGEMENT

(1.) THIS is a Regular First Appeal filed by the plaintiff appellant arises from the judgment and decree dated 2nd January, 1997 passed by the II additional City Civil Judge, Bangalore City (Mr. A. V. Chandrashekar)in O. S. No. 421 of 1989 dismissing the suit of the plaintiff-appellant for the recovery of a sum of Rs. 43,783/ -.

(2.) THE facts of the case in nutshell are: that the plaintiff filed the above suit against the defendants claiming decree for a sum of Rs. 43,783/- with interest at the rate of 20% per annum from 22-2-1988 till the date of payment and for a direction to seize the autorikshaw bearing No. CAM 125 and for its being handed over to the custody of the plaintiff.

(3.) THE first defendant has filed his written statement under Order 8, rule 1 of the Code of Civil Procedure and he has denied the case of the plaintiff and the plaint averments.