P.GNANAMBAL Vs. S.INDIRADEVI

JUDGEMENT

(1.) DEFENDANT , who failed in both the courts below, is the appellant in this second appeal.

(2.) THE plaintiff/respondent herein filed the abovesaid suit for the relief of recovery of a sum of Rs. 65,230/= with interest at 24% per annum on the principal of Rs. 40,000/= from the date of plaint till the date of realisation. The case of the plaintiff is as follows: -

(3.) THE Trial Judge framed three issues which are as follows: -