M VITTAL RAO Vs. M H RANGANATH

JUDGEMENT

(1.) HEARD the arguments of learned counsel on both sides.

(2.) THIS is plaintiffs' revision against the order dated 7-4-1998 of the trial court in S. C. No. 4813 of 1993 directing return of the plaint to them for its presentation before the competent jurisdictional court.

(3.) THE said S. C. No. 4813 of 1993 was filed by the plaintiffs against respondents (hereinafter referred to as 'defendants') in the court below at Bangalore for recovery of the sum of Rs. 19,467/- with interest at 12% per annum from them on the basis of ex. P. 1 pro-note dated 25-4-1984 alleging that it was executed by them at davangere city in favour of plaintiff 2 for the debt of Rs. 14,100/- agreeing to repay the same on demand with interest at 12% per annum and that they have failed to repay the said debt despite demand notice ex. P. 3, dated 1-3-1996 which was got issued from Bangalore through plaintiffs' advocate. Defendants filed their written statement contesting the plaintiffs' suit on the ground, inter alia, that court below had no territorial jurisdiction to try the suit.