BARIKARA NARASAYYA Vs. R BASAVANA GOWD

JUDGEMENT

(1.) 1. This is a revision by defendants 1 to 3 against the judgment and decree dated 10-8-3982 passed by the Civil Judge, Bellary, in S.C. 308 of 1980, decreeing the suit.

(2.) One Chinna Ayyanna, father of defendants 1 to 3, borrowed Rs. 1,800/- from defendant No. 4 on 27-9-1977 and executed the pronote agreeing to repay the loan.with interest at 18 percent per annum. Defendant No. 4 assigned the pronote in favour of the plaintiff for valid ..consideration on 10-9-1980 at Bellary The plaintiff is a holder of the pronote in due course. Chinna Ayyanna died leaving behind defendants 1 to 3 as his legal representatives, in the first week of October 1977. Notwithstanding the notice, the defendants did not pay the amount. Hence, the suit.

(3.) Defendants 1 to 3 resisted the suit. Defendant No. 4 remained absent.