GANAPATHI SUBRAYA HEGDE Vs. SUMANTH FINANCE

JUDGEMENT

(1.) The appeal is admitted to consider the following substantial question of law. "Whether the Trial Court and the Appellate Court were justified in directing recovery of the loan amount of Rs.15,000/- along with interest in the light of the finding recorded by this Court in CrRP No.2204/2010 (Ex D-4) that the appellant had borrowed only a sum of Rs.3,000/- as loan?

(2.) The respondent though served has chosen to remain absent.

(3.) By consent, the matter is taken up for final disposal.