CHENNAI LAW FIRM Vs. REYVISH ASSOCIATES (P) LTD.

JUDGEMENT

(1.) The Plaintiff-Partnership Firm challenges the Judgment and Decree passed by the learned Principal Judge, City Civil Court, Chennai, in A.S. No.32 of 2023, in and by which, the learned Judge has reversed the Judgment and Decree of the learned XIX Assistant Judge, City Civil Court, Chennai, in O.S. No.4365 of 2021.

(2.) The facts are briefly set out herein below and the parties are referred to in the same ranking as before the Trial Court. Facts of the Case:

(3.) The learned XIX Assistant Judge, City Civil Court, Chennai, had rejected the leave to defend Petition and had directed the Defendant to pay a sum of Rs.6,57,056.20 together with Interest at 12% per annum from the date of filing of the Suit till the date of Judgment and thereafter, at the rate of 6% per annum till the date of realisation.