M. ARUMUGAM Vs. M/S.VENKATACHALAPATHY BANKER

JUDGEMENT

(1.) The concurrent Judgments and decrees passed in O.S.No.232 of 2003 on the file of the Subordinate Court, Thoothukudi and in A.S.No.19 of 2018 on the file of the Principal District Court, Thoothukudi, are being challenged in the present Second Appeal.

(2.) For the sake of convenience, the parties are referred to as, as described before the trial Court.

(3.) The first respondent / plaintiff has instituted a suit in O.S.No.232 of 2003, on the file of the trial Court for recovery of money directing the defendants to pay a sum of Rs.1,55,700.00 and subsequent principal amount of Rs.1,50,000.00 along with 12% per annum from the date of plaint till the date of realisation, wherein, the present appellant has been shown as the first defendant and the second respondent has been shown as the second defendant.