PRASAD FINANCIERS Vs. K. ABOOBACKER

JUDGEMENT

(1.) This Regular First Appeal is preferred against the judgment and decree passed in OS No. 16807/2001 on the file of the XXVI Addl. City Civil and Sessions Judge at Mayo Hall, Bengaluru (CCH -20) in decreeing the suit of the plaintiff in part and particularly not granting the relief as prayed for by the plaintiff.

(2.) The plaintiffs suit is for recovery of a sum of Rs. 1,28,812/ - with future interest at 21% p.a., with cost of the suit.

(3.) The plaintiffs claim is that -