OM PRAKASH HUNDIA Vs. SANCO TRANS LIMITED

JUDGEMENT

(1.) THE Appellant/Defendant has preferred the present Appeal before this Court as against the Judgment and Decree dated 15.4.2002 in O.S. No. 351 of 1997 of the trial Court viz., the learned IV Additional Judge, City Civil Court, Chennai.

(2.) ON an appreciation of oral and documentary evidence available on record the trial Court viz., learned IV Additional Judge, City Civil Court, Chennai, while passing Judgment in O.S. No. 351 of 1997 has among other things observed that the Appellant/Defendant is liable to pay interest @ 12% on Rs. 4,36,070/- from 25.3.1994 till date of realisation and resultantly decreed the suit with proportionate costs'.

(3.) BEING dissatisfied with the Judgment and Decree of the trial Court in O.S. No. 351 of 1997 dated 15.4.2002, the Appellant/Defendant as an aggrieved person has filed the present Appeal before this Court.