A.N.SUBRAMANI Vs. T.N.RAJENDIRAN

JUDGEMENT

(1.) The first defendant in O.S.No.112 of 2003, on the file of the learned Subordinate Judge, Gudiyatham, is the appellant herein. Before the said Court, the first respondent herein filed the above referred suit, as against the appellant and the second respondent, seeking the relief of direction, directing to the defendants to pay the suit amount of Rs.1,20,500.00 with future interest at the rate of 24% per annum and for costs.

(2.) By judgment and decree dtd. 28/12/2006, the learned Subordinate Judge, Gudiyatham, had dismissed the suit with entirety.

(3.) Aggrieved over the said findings, the plaintiff preferred an appeal, in A.S. No.52 of 2007 on the file of the learned Principal District Judge, Vellore. By judgment and decree dtd. 10/6/2009, the learned Principal District Judge, Vellore, had allowed the appeal filed by the plaintiff and granted the decree, as prayed for in O.S.No.112 of 2003. Feeling aggrieved over the judgment and decree dtd. 10/6/2009, the first defendant in the suit, preferred this Second Appeal.