TRIVENI ENTERPRISES Vs. G MANJULAMBA

JUDGEMENT

(1.) THIS appeal is directed against the decree and judgment dated 13. 1. 1987 made in O. S. No. 4286 of 1982 on the file of 17th Assistant Judge, city Civil Court, Madras.

(2.) THE appellants are the defendants in said suit laid by the first respondent herein for a declaration that she has retired from the first defendant firm with effect from 03. 12. 1979 and for payment of a sum of rs. 12,288. 61 and Rs. 10,351. 39 for interest upto date of the plaint, totaling a sum of Rs. 22,640/-, which sum, the appellants/ defendants failed and neglected to pay in spite of repeated demands.

(3.) FOR the purpose of convenience, the parties are arrayed as in the original Suit.