K. INDIRANI Vs. K.RAJA

JUDGEMENT

(1.) The father of the second petitioner in CRP.No.4528 of 2013 and sole petitioner in CRP.Nos.4529 and 4530 of 2013 filed a suit in O.S.No.1247 of 1997 on the file of IX Small Causes Court, Chennai seeking a money decree directing the first respondent in CRP.No.4528 of 2013 and sole respondent in CRP.Nos.4529 and 4530 of 2013 namely Raja (his elder son) to pay a sum of Rs.5,635.00 with 24% interest towards damages for use and occupation of the suit B schedule property and the same was resisted by said Raja by filing written statement.

(2.) The said suit was decreed directing the defendant therein to pay a sum of Rs.5,635.00 together with at the rate of 12% from the date of the suit till the date of decree and 6% interest thereafter.

(3.) Aggrieved by the same, defendant therein viz., Raja filed an appeal in NTA.No.53 of 2001 on the file of the Chief Court of Small Causes, Madras and the same is pending.