P RAMASAMY Vs. V RADHAKRISHNAN

JUDGEMENT

(1.) Plaintiff is the Appellant. Originally, the Suit in O.S. No. 343 of 1992, was filed in the Sub-Court, Dindigul. In the Suit, Plaintiff sought for return of his advance money Rs. 50,000/- from the Defendants/Respondents.

(2.) Later, the Suit was transferred to the Sub-Court, Palani and became O.S. No. 23 of 1996. The Suit was decreed with future interest @ 6% p.a. against all the Defendants.

(3.) In A.S. No. 71 of 2000, in the Principal District Court, Dindigul, 3rd Defendant challenged the decree. It was allowed. The 3rd Defendant had gone out of the decree. In the circumstances, Plaintiff filed this Second Appeal against him.