A K V NITHYANANDAN Vs. R LUCAS

JUDGEMENT

(1.) This Second Appeal is preferred against the decree and judgment dated 30-4-2001 passed by the learned II Additional Subordinate Judge, Villupuram, in A. S. No. 18 of 2000, whereby the decree and judgment dated 30-9-1998 passed by the learned Principal District Munsif, Villupuram, in O. S. No. 289 of 1998 were modified.

(2.) The Appellant herein is the Plaintiff, who filed the suit in O. S. No. 289 of 1998 on the file of Principal District Munsif Court, Villupuram, against the Respondents herein, for recovery of a sum of Rs. 23,821/- with 12% interest.

(3.) The case of the Plaintiff, as per the plaint averments, is as follows: