VANDU MUTHRIAR Vs. SAMANNA

JUDGEMENT

(1.) SUIT for recovery of a sum of Rs.3000 towards part-share in the profit and Rs.900 towards part lease amount.

(2.) THE suit has been filed by the power of attorney agent of the respondent/plaintiff. THE lower Court dismissed the suit, but the first Appellate Court decreed the suit as prayed for. THE lower court disbelieved Ex.A. 1 and held that it is a forged document. But the first Appellate Court compared the appellant's signature with the admitted signatures in other document and concluded that the signature in Ex.A.1 is genuine and therefore, decreed the suit.

(3.) IN the result, this Second Appeal is dismissed. No costs.