SANTOSH MADANLAL AGRAWAL Vs. BHAGWAT RAGHO KARAD

JUDGEMENT

(1.) Present appeal has been filed by original defendant, challenging the concurrent judgment and decree.

(2.) Present respondents / original plaintiffs had filed Special Civil Suit No. 250 of 2002 before Civil Judge Senior Division, Jalgaon for recovery of amount of Rs. 4,73,277/-. Plaintiffs had contended that there are the different agricultural lands. Plaintiff No. 1 had taken those lands for cultivation. They had taken banana crop. They had entered into contract of sale of banana with defendant. They had supplied bananas for the year 1998-1999 and 1999-2000. Pass-books were issued to them and entries about supply of bananas has been made. However, defendant has not paid the price of bananas. Hence, suit was filed for recovery of unpaid price with interest.

(3.) Defendant appeared in the matter, but failed to file written statement.