B.M. THIMMAIAH Vs. T.M. RUKIMINI

JUDGEMENT

(1.) This Regular First Appeal is directed against the judgment and decree dated 01.08.2005 passed by the I Addl. City Civil & Sessions Judge, Bangalore, in O.S.No.3298/1988, decreeing the suit in part and directing defendants 1 & 2 to pay a sum of Rs.60,000/- to the plaintiff jointly and severally with interest at the rate of 18% p.a. from the date of the suit till realisation.

(2.) Appellant herein was defendant No.2 before the Trial Court. Defendant No.1 having died during the course of trial, his legal representatives had been brought on record. They have not chosen to file any appeal. As regards defendant No.3, the suit has been dismissed.

(3.) For the sake of convenience, the parties are referred to by the rank assigned to them before the Trial Court.