RAM BHAT Vs. LEELARAM SHEVARAM INDIA PVT LTD

JUDGEMENT

(1.) Defendants 3 and 4 in O.S.97/91 on the file of the Principal Sub Court, Kochi, are the appellants in this appeal. The said suit instituted by respondents 1 and 2 herein was for realization of a sum of Rs.41,113.75 together with interest at the rate of 15% totaling altogether to Rs.55,112.75.

(2.) The case of the plaintiffs can be summarized as follows:-

(3.) Defendants 1, 2 and 5 did not enter appearance and they were set ex parte. The suit was resisted by defendants 3 and 4 who filed a joint written statement contending inter alia as follows: -