NATHUJI DHAKAD Vs. SOHANLAL AGRAWAL

JUDGEMENT

(1.) BEING aggrieved by the judgment and decree dated 21-2-2005, passed by district Judge, Ratlam, in Civil Appeal No. 9-B/04, whereby appeal filed by the petitioner against judgment and decree dated 14-5-2004, passed by II nd Civil judge Class- II, Ratlam, in Civil Suit No. 39-B/2004, which was modified vide judgment and decree dated 28-7-2004, was dismissed, the present revision petition has been filed.

(2.) SHORT facts of the case are that a suit was filed by the respondent against the petitioners, wherein it was alleged that petitioners purchased fertilizers and seeds from the respondent and agreed to pay a sum of Rs. 5,750/-on 18-5-1999. It was further alleged in the suit that the petitioners further purchased the goods of Rs. 2,520/-, but the amount was not paid, hence the suit was filed.

(3.) THE suit was contested by the petitioners on various grounds and it was prayed that the suit be dismissed.