G. SHAKTHIVELU Vs. T.N. RAGHURAMAIAH

JUDGEMENT

(1.) THIS Regular First Appeal is filed under Section 96 of CPC against the judgment and decree dated 16.03.2009 passed in O.S. No. 9299/1997 on the file of the XIV Additional City Civil Judge, Bangalore, dismissing the suit for recovery of money.

(2.) THE parties will be referred to with reference to the status in the trial Court. The case of the plaintiff in the trial Court is as under:

(3.) THE defendant has filed written statement in the trial Court as under: