P ASOKAN Vs. R RAJALAKSHMI

JUDGEMENT

(1.) THE sole defendant in O.S.No.1060 of 2007 on the file of the I Additional District Munsif, Salem, is the appellant herein. The defendant in the suit is the respondent. The said suit was filed for recovery of money to the tune of Rs.89,700/ - with subsequent interest. The trial Court, by judgement and decree, dated 16.12.2010, partly decreed the suit for a sum of Rs.65,000/ - with subsequent interest from the date of filing of the suit till the date of judgement at the rate of 9% p.a. Challenging the same, the appellant filed an appeal in A.S.No.20 of 2014 before the II Additional Subordinate Judge, Salem. By judgement and decree dated 31.7.2014, the lower appellate Court dismissed the appeal, thereby confirming the decree and judgement of the trial Court. As against the same, the appellant/defendant is before this Court with this second appeal.

(2.) THIS second appeal has come up today for admission.

(3.) I have heard the learned counsel for the appellant and I have also perused the records carefully.