B.Sudershan Reddy, J. - (1.) The 2nd defendant in O.S.No. 320 of 1987 on the file of the learned Principal Senior Civil Judge, Ranga Reddy District at Saroornagar is the appellant in this appeal. For the sake of convenience we shall refer to the parties as arrayed in the suit.
(2.) The 1st respondent herein filed the said suit initially against the 1st defendant (2nd respondent herein) alone for recovery of a sum of Rs. 2,99,906.42 Ps. The Court, by order dated 10-8-1995 in I.A.No. 622 of 1994, brought on record the appellant herein as the 2nd defendant in the suit.
(3.) The case of the plaintiff in brief is that the 1st defendant - a private limited company approached the plaintiff for sale of electrical components on credit basis and agreed to pay the bills at the time stipulated in the bills and hundis. The plaintiff accordingly agreed to supply the said goods on the said basis. The plaintiff also opened a current and running account in the name of the 1st defendant in their books of accounts which were maintained in regular course of business.;