BALAKRISHNAN Vs. PERUMAL

JUDGEMENT

(1.) This Civil Revision Petition is filed assailing the Order passed by the Principal Subordinate Judge's Court at Dindigul in A.S. No.17 of 2005 by reversing the Judgment and Decree, dtd. 30/11/2004 passed in O.S. No.37 of 2004 on the file of the District Munsif Court at Nilakkottai.

(2.) The Original Suit in O.S. No.37 of 2004 was one for damages for an amount of Rs.31,000.00 seeking to compensate the unforeseen difficulties and Loss of Income faced by the Plaintiffs as a result of the false Complaint lodged by the Defendant as against the Plaintiffs. The learned Trial Court framed three issues and the learned Trial Court was pleased to adjudicate the case on merits, decided all the three issues in favour of the Plaintiffs and passed a decree directing the Defendants to pay a Compensation of Rs.5,000.00 to the Plaintiffs. The said Suit was valued at Rs.31,000.00 and a Court-fee for the same was also been paid by the Plaintiffs. Assailing the said Judgment and Decree passed by the learned Trial Court in O.S. No.37 of 2004, an Appeal was preferred by the Defendant in A.S. No.17 of 2005 on the file of the learned Principal Subordinate Judge's Court at Dindigul.

(3.) The learned Principal Subordinate Judge's Court at Dindigul allowed the said Appeal on 4/7/2008, thereby setting aside the Judgment and Decree passed by the learned District Munsif Court at Nilakkottai, thereby dismissing O.S. No.37 of 2004 with a cost of Rs.520..00 As against the Judgment and Decree passed by the First Appellate Court in A.S. No.17 of 2005 by the learned Principal Subordinate Judge's at Dindigul, the Petitioners/ Respondents/Plaintiffs have preferred this Civil Revision Petition.