SURESH KUMAR Vs. SIVAGAMI

JUDGEMENT

(1.) Appellant/defendant, who lost the case before the courts below filed this Second Appeal against the judgment and decree of learned II Additional District Judge, Vellore at Ranipet, in A.S.No.7 of 2019 dtd. 9/11/2020 (A.S.No.9 of 2019 on the file of Principal District Court, Vellore) confirming the judgment and decree of learned Subordinate Judge, Ranipet in O.S.No.233 of 2010 (O.S.No.84 of 2008 on the file of PDJ Court, Vellore) dtd. 27/10/2017.

(2.) Respondents/plaintiffs filed the suit for recovery of a sum of Rs.7,99,359.00 with future interest at 24% p.a. from the date of suit till the date of realisation and for costs.

(3.) The case of the respondents, in brief, is as follows:-