JUNIOR ENGINEER OPERATION AND MAINTENANCE Vs. KALAIAMMAL

JUDGEMENT

(1.) The Appellants/Defendants have projected this present Appeal as against the Judgment and Decree dated 07.01.2003 passed by the Learned Principal Sub-Judge, Cuddalore.

(2.) The trial Court viz., the Learned Principal Sub-Judge, Cuddalore while passing the Judgment in the main Suit on 07.01.2003 has among other things observed that 'the Appellants/ Defendants are directed to pay a sum of Rs.3,12,000/- to the Respondents/ Plaintiffs and they are entitled to share the amount equally at Rs.52,000/- each and for the said amount it has granted interest at the rate of 12% per annum from the date of plaint till date of Decree and subsequent interest is granted at 6% per annum together with proportionate costs.' Further, the trial Court has directed the Appellants/ Defendants to pay a sum of Rs.23,400.50p as Court Fee for the Judgment sum and for the balance amount, Court Fee of Rs.51,600/- has been directed to be paid by the Respondents/ Plaintiffs.

(3.) Before the trial Court in the main case 1 to 4 issues have been framed for determination. On the side of Respondents/ Plaintiffs witnesses P.W.1 and P.W.2 have been examined and Exs.A.1 to A.4 have been marked. On the side of the Appellants/ Defendants D.W.1 has been examined and Exs.B.1 to B.3 have been marked.