K. PERIYASAMY Vs. P. SAROJA

JUDGEMENT

(1.) The second appeal is directed against the concurrent Judgments and decrees, passed in O.S. No. 171 of 2004 by the Principal Subordinate Court, Dindigul and in A.S. No. 23 of 2012, passed by the Additional District Court, Dindigul.

(2.) For the sake of convenience, the parties are referred to herein, as per their own ranking as before the Trial Court.

(3.) The respondents herein as plaintiffs 2 to 4 have instituted a suit in O.S. No. 171 of 2004 on the file of the trial Court for recovery of money of a sum of Rs.3,40,750.00 along with interest based on a pro-note, dtd. 28/5/2001, wherein, the appellant has been shown as the defendant.