(1.) THE unsuccessful plaintiff in C. S. No. 1052 of 199o, who has laid the suit for the recovery of a sum of Rs. 14,84,660. 32, is the appellant.
(2.) THE brief facts leading to the dismissal of the suit are as follows:
(3.) HEARD the learned senior counsel for the appellant, Mr. S. Sampath Kumar and the learned counsel for the first respondent, Mr. Nageswaran.