Karnataka High Court
Sri Janardhan Heble vs Sri Anand Kanchan S/O Late Koraga ... on 4 January, 2012
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he accused was advanced for & i a i @.is justified in holding that gsc gee e ey nm. unger. ¥ ' th e & plainent-is & v ' bes be . the loan s eviden e 0 n Therefore the very loz he learned Magistrai e "9 £ val? Sow ay --
t t fer payment of interest. w » be made out by the a accused.
& rm 6 cocumentary My the statutory -presun ; .
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