PACKING PAPER SALES Vs. VEENA LATA KHOSLA

JUDGEMENT

(1.) First petitioner is a partnership firm duly registered with the Registrar of Firms. Second petitioner is one of its registered partner. Petitioners had filed a suit for recovery against the respondents who are the wife and son respectively of late Shri O.S.Khosla.

(2.) I would be referring to the parties as plaintiffs and defendants respectively.

(3.) A recovery suit was filed by the plaintiffs alleging that the defendants have inherited the estate of late Shri O.S.Khosla who took a loan in sum of Rs.25,000/- from the first plaintiff. Acknowledging the loan and agreeing to repay the same within 1 year together with interest @24% per annum, a writing was stated to have been executed by late Shri O.S.Khosla which reads as under:-