Karnataka High Court
Sri. M Hanumanthaiah vs Sri. Krishna Murthy on 29 May, 2012
Author: H.S.Kempanna
Bench: H.S.Kempanna
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THIS APPEAL COMING ON FOR ADMISSION THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
JUDGMENT
Though this matter is listed for admission. it Is taken up for final disposal.
2. This is a plaintiffs appeal challenging the judgment and decree of the trial Court dismissing the suit filed for recovery of money.
3. For the sake of convenience, the parties in this appeal would be referred to by their rankings as they are arrayed in the suit before the court below.
4. Brief facts of the case are:-
The plaintiff instituted suit against the defendant for recovery of an amount of Rs. 1.15.380/- wIth costs and interest at the rate of 24% p.a. It is the case of the plaintiff that the defendant Is his friend. In the month of August 2001 the detèndant approached the plaintiff and requested a hand loan of Rs.75,000/- assuring that he would repay the same within Iwo months. Accordingly.
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