K. GOPALA PILLAI Vs. N. GOPALA PILLAI

JUDGEMENT

(1.) THIS appeal arises out of a Suit for recovery, of amounts due as per accounts, the Defendants being the Appellant. The suit was filed by the Plaintiff who was the proprietor of a hotel callecf S. N. V. Brahmin's Hotel at Kottayam claimta that as per dealings between himself and the Defendant as evidenced by the accounts kept by; Rs. 3808 -2 -3 was due to him. The Defendant who admitting dealings with the Plaintiff denied his, liability for any amount. The lower court upheld the Plaintiff's claim.

(2.) EXTS . A to D are the relevant pages lid the ledger kept by the Plaintiff denoting, the trail sactions with the Defendant. Ext. D is of 11213 Ext. C of 1122, Ext. B of 1123 and Ext. A of 1124J Ext. T shows that the S. N. V. Hotel was purcha ed by the Plaintiff only in 1120. Exts. E to G show the Day Book entries of the relevant transactions. The amounts claimed on the basis of these accounts consist of various kinds of claims. Besides of being the proprietor of the S. N. V. Hotel the Plaintiff was a partner in a Hotel called Ananda Mandiram and had a provision store called Veloorf Store.

(3.) IN the result the appeal is dismissed with costs.