RAIL INDIA TECHNICAL AND ECONOMIC SERVICE Vs. TAMIL NADU SMALL INDUSTRIES DEVELOPMENT CORPORATION LIMITED

JUDGEMENT

(1.) The Appellant/Defendant has preferred this Appeal as against the Judgment and Decree dated 30.11.1998 made in O.S.No.7806 of 1996 passed by the Learned 8th Additional Judge, City Civil Court, Chennai.

(2.) The Trial Court, on an examination of oral and documentary evidence and on consideration of available material on record, had come to the resultant conclusion in directing the Appellant/Defendant to pay a sum of Rs.53,700/- to the Respondent/Plaintiff and also directed the Appellant/Defendant to pay interest at 13.5% per annum for a sum of Rs.37,500/- from the date of filing of the Suit till the date of payment together with procosts and accordingly, passed a Judgment. In regard to the other reliefs prayed by the Respondent/Plaintiff, the same were rejected by the Trial Court.

(3.) Before the Trial Court five issues and one additional issue were framed for Trial. On the side of the Respondent/ Plaintiff witness P.W.1 was examined and Exs.A.1 to A.22 were marked. On the side of Appellant/Defendant, D.W.1 and D.W.2 were examined and Exs.B.1 to B.36 were marked.