MALESHAPPA Vs. LAXMI TRADING FINANCE AND ORS.

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the respondents. Perused the records.

(2.) THE undisputed facts which are before the Court are:

(3.) THE only point that has been raised before this Court by the petitioner's counsel is that the first appellate Court has set aside the judgment and decree passed by the Trial Court, but it ought to have allowed the appeal on behalf of respondent No. 2 also, because the judgment and decree passed by the Trial Court was inseparable and indivisible in nature between the first and second defendant as joint and several liability was fixed in the said suit.