SAI SERVICE CENTRE Vs. JASBIR BAJAJ

JUDGEMENT

(1.) THIS appeal is filed by defendant No.4 aggrieved by the judgment and decree passed by the I Additional City Civil and Sessions Judge, Bangalore City, in O.S.No.4704/1987 dated 29.1.2005. By the impugned judgment, the trial court decreed the money suit of the plaintiff with costs against all the four defendants for Rs.1,06,126.50 paise with interest on the sum of Rs.60,000/ - @ 24% per annum from the date of suit till realization.

(2.) FOR the sake of convenience, parties will be referred to as per their ranking before the trial court.

(3.) THE challenge in this appeal is only against the decree passed against the fourth defendant/M/s.Sai Service Centre, a partnership firm carrying on the business at No.6, Kasturba Road, Bangalore -560001, represented by its partner Sri.Ashok Rao. The appellant herein is M/s. Sai Service Centre, a Proprietory concern carrying on the business at No.6, Kasturba Road, Bangalore -560 001 represented by its Proprietor Sq. Ldr. Bhushan Narang.