M.RAMALINGAM Vs. P.JHANSI

JUDGEMENT

(1.) The appeal suit is directed against the judgment and decree passed in O.S.No.10834 of 2010 dated 31.10.2017.

(2.) The defendant is the appellant in the present suit and the respondent plaintiff instituted a suit for recovery of a sum of Rs.10,87,500/- with interest at the rate of 12% per annum from the date of plaint till the date of realization and a sum of Rs.10,00,000/- towards damages and for costs.

(3.) The parties are referred as per the ranking in the Trial Court.