GUDDANGOUDA TIRAKANGOUDA Vs. SHIVAPPA GUDDAPPA

JUDGEMENT

(1.) This is a plaintiff's second appeal against the concurrent findings of the Courts below.

(2.) The plaintiff filed the suit against the defendant praying for a, decree in the sum of Rs. 3,960, Rs. 3,000 being the principal and Rs. 960 being the interest. The plaintiff stated that he paid by cheque the said amount as the defendant wanted a handicap.

(3.) The defendant resisted the claim stating that he received the cheque only for purposes of encashment of the cheque and handing over the cash to the plaintitiff on account of the fact that on that particular day he was going on his official duties to the Bank at Shiggaon.