K. RAJENDRAN Vs. M. PACKIRISAMY

JUDGEMENT

(1.) The present appeal is directed against the judgment and decree dtd. 5/9/2008 passed in A.S.No.17 of 2007 by the learned Additional District Judge, Puducherry at Karaikal, reversing the judgment and decree dtd. 14/11/2007 passed in O.S.No.342 of 2006 by the learned Principal District Munsif, Karaikal.

(2.) The respondent / plaintiff has filed the suit before the learned Principal District Munsif, Karaikal, in O.S.No.342 of 2006, seeking the relief of direction, directing the defendants to repay the loan amount of Rs.37,800.00 along with interest @ 6% per annum, till realisation. The learned Principal District Munsif, Karaikal, by judgment and decree dtd. 14/11/2007, had dismissed the suit in its entirety.

(3.) Being dissatisfied with the said findings, the plaintiff preferred an appeal in A.S.No.17 of 2007 on the file of the learned Additional District Judge, Puducherry at Karaikal. By judgment and decree dtd. 5/9/2008, the learned Additional District Judge, Puducherry at Karaikal, had allowed the appeal and dismissed the suit filed by the plaintiff. Hence, the defendants are before this Court with the present Second Appeal.