R. NANDEESH Vs. S. N. SREERAMA REDDY

JUDGEMENT

(1.) This appeal is preferred by the defendants assailing the judgment and decree dtd. 19/11/2014 in R.A.No.55/2013 on the file of Fast Track Court-II, Chintamani (hereinafter termed as 'First Appellate Court'), allowing the appeal and setting aside the judgment and decree dtd. 21/2/2013 in O.S.No.133/2006 on the file of Senior Civil Judge and JMFC, Chintamani (hereinafter termed as 'Trial Court'), dismissing the suit of the plaintiffs.

(2.) For the sake convenience, parties are referred to as per their ranking before the Trial Court.

(3.) It is the case of the plaintiffs that, the plaintiffs are the owners in possession of the suit schedule property. It is further stated in the plaint that, the plaintiff No.1 was in need of money for his business purpose and as such, approached the defendants to lend the money. It is also stated in the plaint that, plaintiff No.1 requested the defendants to lend money of Rs.4,00,000.00 for interest and accordingly, the defendants agreed to lend the money and also made a claim for 2% interest per month on the principal amount.