MOHAMMED NOORULLA Vs. RAM TRANSPORT FINANCE COMPANY LIMITED

JUDGEMENT

(1.) PLAINTIFF in O.S. No. 308 of 2009 on the file of II Additional Civil Judge (Junior Division), Chitradurga is the petitioner.

(2.) PARTIES will be referred according to their ranking found in the Court below for convenience.

(3.) THIS finding of the learned Trial Judge is challenged in this revision. Learned Advocate for the petitioner contends that when there is a specific sand taken by the plaintiff i.e., illiterate, he did not understand the contents of the documents, Court ought not to have read the terms of the agreement and passed the impugned order.