MAHADULAL Vs. CHIRONJI LAL

JUDGEMENT

(1.) THIS is plaintiff's first appeal from the judgment and decree of the Additional district Judge, Shivpuri, in case No. 4 of 1952, Original Civil, dismissing the plaintiff's claim for the recovery of Rs. 13527-11-6.

(2.) THE plaintiffs are the owners of a firm known as Firm Seth Tiparchand Hiralal, while the defendants are owners of another Firm, known as Firm Thakurdas gopilal.

(3.) THE plaintiff's case is that the owners of the defendant-firm on 11-3-34, after going through the accounts of the plaintiff-firm admitted a sum. of Rs. 12491/due to the plaintiffs and in acknowledgment of the debt signed an entry in the plaintiff's Bahi-Khata. Out of this, a sum of Rs. 3697-10-9 has been realised, and, the present suit is for the recovery of the balance (Rs. 8793-5-3) and interest thereon at 9 per cent per annum.