U DHARMADAS Vs. B M HARISHCHANDRA BANGERA

JUDGEMENT

(1.) This is a Defendant's appeal questioning the correctness and legality of the judgment and decree passed by the I Additional Civil Judge (Sr. Dn) Mangalore, in O.S. No. 144/2000 dated 4-4-2007 whereunder Plaintiff's suit for recovery of money came to be decreed with interest and costs.

(2.) The facts in nutshell are as follows. The parties are referred to as per their ranks in the trial Court.

(3.) I have heard the learned advocates appearing for the parties.