NEW INDIA ASSURANCE CO LTD Vs. D MANOHARAN

JUDGEMENT

(1.) The above second appeal arises against the judgment and decree in A.S. No. 113 of 2006 on the file of Principal District Court. Chengalpattu modifying the judgment and decree in O.S. No 246 of 2001 on the file of Subordinate Court, Kancheepuram. The defendant in the suit is the appellant in the above second appeal and the respondent was the plaintiff.

(2.) The plaintiff filed the suit in O.S. No. 246 of 2001 on the file of Subordinate Court, Kancheepuram for recovery of a sum of Rs. 2,10,370 with damages of 12 per cent.

(3.) The brief case of the plaintiff in the suit is as follows: