RAMUNNI Vs. GOVINDAN

JUDGEMENT

(1.) This is a Revision under S.115 CPC by the plaintiff in SCS 323 of 1950, District Munsiff's Court Tellicherry to revise the judgment of the learned Subordinate Judge, Tellicherry in AS 1/54 reversing the decree in SCS 323/50.

(2.) The circumstances under which the said AS 1 of 1954 came to the file of the Subordinate Judge, Tellicherry are some what unusual and can be stated here briefly.

(3.) The petitioner before me was the defendant in OS 517/1950 on the file of the court of the District Munsiff, Tellicherry. It was filed by the respondent herein as plaintiff against the present petitioner for recovery of a sum of Rs. 385-15-0 stated to have been borrowed by the defendant including interest on the same and certain other expenses.