TAMIL NADU ELECTRICITY BOARD Vs. INDIAN BANK

JUDGEMENT

(1.) THIS appeal is directed against the Judgment and decree passed by the learned VIII Additional Judge, City Civil Court, Chennai in O.S.No.6469 of 1996 dated 21.12.1998 dismissing the suit with costs.

(2.) THE appellant herein was the plaintiff before the lower Court. THE suit was filed by the appellant/plaintiff against the respondent/defendant for recovery of a sum of Rs.4,00,000/- along with interest at 18% p.a. from the date of plaint till the date of realisation and costs. THE suit was dismissed with costs and the plaintiff has preferred the present appeal.

(3.) DURING the full fledged trial, the lower Court had examined P.W.1 and P.W.2 and marked Exs.A1 to A7 on the side of the plaintiff and D.W.1 was examined and Ex.B1 was marked on the side of the defendant. After appraising the evidence, the lower Court had come to a conclusion of dismissing the suit with costs, aggrieved by the said judgment and decree, the plaintiff has preferred the present appeal.