RASHBEHARY LAL MANDAR Vs. ANAND RAM

JUDGEMENT

(1.) This is an appeal by the defendant from the judgment of the learned Subordinate Judge of Bhagalpur, dated the 30th of September 1912. The plaintiffs brought the suit to recover trom the defendant the sum of Rs. 11,541-2 for principal and interest due on a promissory note dated the 2nd of December 1909.

(2.) The plaintiffs have two firms, one at Bhagalpur and the other at Calcutta. Admittedly, the defendant had dealings with both these tirms.

(3.) The transactions with the Bhagalpur firm of the plaintiffs were adjusted and on the 30th of Bhadra 1314 F. 8., corresponding with the 21st of September 1907, the defendant executed in favour of the plaintiffs a promissory note payable on demand for Rs. 2,542 with interest at 12 annas per cent, per mensem.