MALINI REDDY Vs. H. M. MALLESHAPPA

JUDGEMENT

(1.) Heard Sri Anupam Agarwal for the petitioners. None appears for the respondent.

(2.) Defendants in SC No. 1026/2020 are the revision petitioners, challenging the judgment and decree passed in the said case, directing the defendants to pay a sum of Rs.1,62,000.00 within one month from the date of decree with interest @ 9.5% p.a. from the date of suit till realization.

(3.) Facts in the nutshell, which are utmost necessary for disposal of the present revision petition are as under: Plaintiff filed a suit for recovery of money against the defendants by contending that plaintiff is in business of providing security services and as per request of the defendants, security services were provided to the premises at Ajay Plaza from June 2015.