GURU RAMALINGA Vs. RANI

JUDGEMENT

(1.) THE plaintiffs in O.S.No.322 of 1984 on the file of the District Munsif's Court, Chidambaram, are the appellants in the Second Appeal.

(2.) THEY filed the said suit for damages against the defendants/respondents. The damages had been claimed in the following manner: Rs.2,500 for the first plaintiff/first appellant. Rs.1,000 each for plaintiffs 2 to 4/appellants 2 to 4, and for cost against the respondents hearin for malicious transaction.

(3.) THE learned District Munsif found that the case of the plaintiffs stood established that they had been maliciously prosecuted by the defendants and that they were entitled to claim compensation and quantify the amounts payable as follows: 1 First plaintiff Rs.2,500 with interest. 2 Each of the plaintiffs 2 to 4 Rs.700 with interest. THE suit was decreed to the extent indicated above with proportionate costs on 27.11.1985.