TRIMURTHY AUTO FINANCE, REPRESENTED BY ITS MANAGING PARTNER SRI B.N. MURTHY, B. NRASIMHA MURTHY Vs. SMT. RAMADEVI, W/O RAJANNA B.M.

JUDGEMENT

(1.) THE matter pertains to 2003. Learned Counsel for the appellant present. However, none appears for the respondents. This appeal is by the defendant against the judgment and decree in O.S. No. 5600/1989 dated 61.08.2003 on the file of XV Additional City Civil Judge, Bangalore City.

(2.) PARTIES would be referred to as per their ranking in the trial court,

(3.) PLAINTIFFS ' case is that, plaintiff No. 2 had approached the defendant to borrow a sum of Rs.5,000/ - to take the auto rickshaw in question. Defendant paid of Rs.5,000/ - and out of Rs.5,000/ -, plaintiffs had paid Rs.3,820/ - in the following order: