VIRAPPA ANDANDANEPPA MANVI Vs. MAHADEVAPPA BASAPPA KATTI

JUDGEMENT

(1.) The facts out of which these four appeals arise are prima facie very simple, for the four suits were brought on five promissory notes, the execution of which is admitted by the defendants. These latter, however, pleaded agriculturist status under the Dekkhan Agriculturists Relief Act, and having been found to possess it, the provisions of that Act have been applied.

(2.) Suit No. 21 of 1930 based on a promissory note for Rs. 5,250 was dismissed. This appeal is No. 113 of 1931. The ground of dismissal was that the plaintiffs had not proved consideration.

(3.) Suit No. 29 of 1930 on a promissory note for Rs. 5,000 was decreed. The defence was satisfaction. The appeal is No. 199 of 1931.