- (1.) This first appeal under Section 96 CPC has been filed against the judgment and decree dated 2.12.94 passed by Addl. District Judge No.2, Jaipur City, Jaipur in Civil Suit No. 156/88 whereby the money suit filed by the plaintiff respondents has been decreed.
(2.) The contention of the appellants is that plaintiff respondents filed a suit for recovery of Rs. 1,25,839/- 38 paise with the allegation that the defendant appellants had taken certain goods on mutual and current account. The appellants denied the allegations. After hearing the parties, the suit has been decreed for Rs. 60,412/-, hence this appeal.
(3.) The contention of the appellants is that the trial Court has misread the statements of the plaintiffs and erred in not believing the statement of defendant appellants. The contention of the appellants was that Ashok Kumar was not authorized to purchase the goods from the plaintiffs in spite of this, the liability has been fastened upon him. Amount in relation to bill Ex.3 is time barred. The amount was paid on many times which has not been adjusted and there was no agreement to interest, hence the appellants defendant is not liable to pay the interest.;