C.MANI Vs. SREEJITH.P

JUDGEMENT

(1.) Challenging the concurrent findings entered by the 1st Additional Munsiff's Court, Kozhikode in O.S.No.388/2013, followed by those of the Additional District Court-III, Kozhikode in A.S.No.178/2015, the defendant in the suit has come up with this second appeal.

(2.) The suit is one for damages of 7,00,000/- being the value of a vehicle entrusted by the plaintiff to the defendant based on Ext.A1 agreement. The trial court after recording evidence and after hearing both sides decreed the suit thereby directing the defendant to pay an amount of 7,00,000/- to the plaintiff with interest at the rate of 6% perannum from the date of suit till the date of realisation. Aggrieved by the said judgment and decree, the defendant preferred A.S.No.178/2015 before the District Court, Kozhikode. The Additional District Court-III, Kozhikode concurred with the findings entered by the trial court, and dismissed the appeal, and hence this second appeal.

(3.) Heard the learned counsel for the appellant and the learned counsel for the respondent on the question of admission.