RATHNAMMAL Vs. BALAIAH ALIAS GOVINDASWAMY

JUDGEMENT

(1.) The Civil Revision Petitioner/Respondent/Plaintiff has filed this Civil Revision Petition as against the Judgment dated 19.7.2002 in A.S.No.4 of 2001 passed by the Learned Sub Judge, Tiruvallur.

(2.) The Learned Appellate Authority viz., Sub Judge, Tiruvallur in his Judgment dated 19.7.2002 in A.S.No.4 of 2001 filed by the Respondent/Defendant, has among other things observed that "the Trial Court has come to a wrong conclusion that the Respondent/Defendant has received a sum of Rs.18,000/- from the Revision Petitioner/Plaintiff" and resultantly, allowed the Appeal with costs of both the Courts and dismissed the Cross Appeal filed by the Revision Petitioner/Plaintiff without costs.

(3.) Being dissatisfied with the Judgment and decree dated 19.7.2002 in A.S.No.4 of 2001 passed by the Learned Sub Judge, Tiruvallur, the Revision Petitioner/Plaintiff has projected this Civil Revision Petition before this Court.