SHASHIREKHA Vs. D. VIJAY KUMAR AND ORS.

JUDGEMENT

(1.) HEARD the learned Counsel for the appellant and the Counsel for the respondents.

(2.) THE appellant was the defendant before the trial court in a suit for recovery of security deposit. The facts of the case are as follows : - -

(3.) WHETHER plaintiff is entitled to recover Rs. 9,00,000/ - which was given to defendant as deposit?