KANNAGI RAJKUMAR Vs. K.V. ALAGESAN

JUDGEMENT

(1.) The present Second Appeal arises out of the Judgment and Decree of the Court of the learned Sessions (Fast Track Mahila) Judge at Namakkal in A.S. No.19 of 2019, dtd. 9/3/2020, in confirming the Judgment and Decree of the Court of the learned Additional Subordinate Judge at Namakkal in O.S. No.280 of 2016, dtd. 18/12/2018.

(2.) For the sake of convenience, the parties will be referred to as per their rank in the Suit.

(3.) O.S. No.280 of 2016 is a Suit for recovery of money of a sum of Rs.7,07,067.00 to be paid as arrears of rents by the Defendants jointly and severally.