A.VASSOU Vs. ARULMURUGAN

JUDGEMENT

(1.) This appeal is focussed by the defendant as against the judgment and decree dated 24.06.2009 passed by the learned Additional District Judge, Pondicherry at Karaikal in O.S.No.10 of 2006. Whereas the Cross Objection has been filed by the plaintiff claiming enhanced amount in a sum of Rs.5,00,000/- over and above the decreetal sum.

(2.) The parties, for convenience sake, are referred to here under according to their litigative status before the trial Court.

(3.) Heard the learned counsel appearing for the parties.