K.RAVINDRAN Vs. AJI.S

JUDGEMENT

(1.) HEARD learned counsel for the appellants and learned counsel for the respondents quite in extenso on the different aspects of the matter.

(2.) DEFENDANTS 4 and 5 in a suit for recovery of money are the appellants. They challenge the impugned decree, to the extent it casts personal liability on them to satisfy the decree.

(3.) ON the allegation that deposits were given to the third defendant, it was sued on the cause of action that the amounts deposited were not returned. Appealing defendants 4 and 5 were charged of having induced the plaintiff to make the deposits with the third respondent. They were sued in their capacity as secretary and president of the third respondent SNDP sakha.