CHIRANJI LAL Vs. RAMNATH

JUDGEMENT

(1.) THIS is the plaintiffs' appeal, and has arisen out of a suit for the recovery of Rs. 510/- against the defendant-respondent.

(2.) THE plaintiffs alleged that the defendant's lather, Gomla, had money dealings with the plaintiffs' firm, and that on Magh Sudi 11, Samwat 2000, corresponding to 4-2-ly44, according to the account, a balance of Rs. 376/2/-was found against Gomla, the father of Gidna defendant, and that a balance was struck in the khata and thumb marked by Gomla. Interest was stipulated at the rate of Rs. 1/9/- per cent per mensem. After the striking out of this balance, Gomla died, and Gidha, son of Gomla, has been sued for the recovery of the amount of Rs. 376/2/- principal and Rs. 133/14/- interest, total Rs. 510/ -.