MOHAN Vs. MAHALINGAM

JUDGEMENT

(1.) This Second Appeal has been filed challenging the concurrent findings of the Courts below. The Appellants are the Defendants 1 and 2 in the suit O.S.No.216 of 2000 on the file of the District Munsif cum Judicial Magistrate Court at Ambattur. The first respondent is the plaintiff who had sought for the following reliefs against the appellants:

(2.) The Trial Court disbelieved the consent letters alleged to have been given by the plaintiff in favour of the Defendants which were marked as exhibits B3 and B10 and dismissed the suit by its Judgment and Decree dated 21.02.2006 in O.S.No.216 of 2000.

(3.) Aggrieved by the same, the Appellants who are the Defendants 1 and 2 in the suit preferred a First Appeal before the Sub Court, Poonamallee in A.S.No.13 of 2006. The Lower Appellate Court based on the materials and evidence available on record and after giving due consideration to the Judgment and Decree passed by the Trial Court in O.S.No.216 of 2000 confirming the findings of the Trial Court and dismissed the appeal by its Judgment and Decree dated 28.11.2006.