T.SANTHI Vs. KARNATAKA BANK LIMITED

JUDGEMENT

(1.) The present appeal is filed against the decree and judgment dtd. 22/9/2014 made in O.S.No.9746 of 2010 on the file of the XV Additional Judge, City Civil Court, Chennai.

(2.) For the sake of convenience, the parties are referred to as per their ranking in the trial court and at appropriate places, their rank in the present appeal would also be indicated.

(3.) Briefly the facts of the case of the plaintiff flow as follows :