GANDHI Vs. ANNAMALAI

JUDGEMENT

(1.) The present Second Appeal is directed against the Judgment and decree dtd. 24/10/2009 made in A.S.No.102 of 2008 on the file of the learned Principal Subordinate Judge, Villupuram, reversing the judgment and decree dtd. 8/1/2008 made in O.S.No.200 of 2006 on the file of the learned Principal District Munsif, Thirukoilur.

(2.) The 1st defendant in O.S.No.200 of 2006, on the file of the learned Principal District Munsif, Thirukoilur, is the appellant herein. Before the trial Court, the respondents 1 and 2 herein, filed the above referred suit as against the appellant and other respondents, seeking the relief of direction, directing the defendants to pay a sum of Rs.50,056.00, along with interest at the rate of 12% per annum to the plaintiffs and for costs.

(3.) After elaborate trial, the learned Principal District Munsif, Thirukoilur, by judgment and decree dtd. 8/1/2008, dismissed the suit with costs.