RASMI Vs. SURJITH

JUDGEMENT

(1.) The petitioners are the plaintiffs and the respondents are the defendants in the suit O.S.No.253/2019 on the file of the Sub Court, Irinjalakuda.

(2.) The suit is for granting a decree for realisation of money as damages from the defendants. The plaintiffs have claimed an amount of Rs.39,90,690/- from the defendants with interest at the rate of 12% per annum from the date 01.09.2017. The total amount claimed in the suit comes to Rs.50,88,127/-.

(3.) As per the averments in the plaint, on 01.09.2017, at midnight, pursuant to a conspiracy hatched by the defendants, the second defendant had set fire to the textiles shop conducted by the plaintiffs by name 'Sivani Silks' and caused the plaintiffs loss of about fifty lakhs rupees.