ROBERT A. HEFLIN Vs. MRS. REVATHI RAMACHANDRAN (ALSO IN HER CAPACITY AS LEGAL REPRESENTATIVE OF DECEASED SECOND DEFENDANT),

JUDGEMENT

(1.) This suit has been filed for recovery of a sum of Rs.19,35,000/ - equivalent to U.S. Dollars 75,000 or at such exchange rate as applicable on the date of decree together with interest at 24% per annum from the date of plaint till realisation and for costs.

(2.) The plaint averments are as follows:

(3.) In the written statement filed by the defendants it is averred as follows: