L.SHIVA SHANDER Vs. NAVANEETHA FINANCE

JUDGEMENT

(1.) This appeal is filed by the appellants-defendants against the judgment and decree dated 04.11.1999 rendered in O.S.No.104 of 1996 by the Senior Civil Judge at Nizamabad, whereby and whereunder the learned Judge has decreed the suit for recovery of money filed by respondents 1 to 3 herein against the appellants and respondents 4 and 5 herein.

(2.) Heard both sides. Perused the material on record.

(3.) Learned counsel for the appellants-defendants would contend that no amount is due to the plaintiffs as contended. The suit was filed based on false and frivolous documents. The Trial Court did not appreciate the facts in correct perspective and erroneously decreed the suit for Rs.1,50,000/- with interest at 18% per annum against defendants 1 to 4 and ultimately prayed to dismiss the suit.