ABDUSALAM Vs. A SALEEM

JUDGEMENT

(1.) THIS memorandum of civil revision has been directed against the fair and decretal order, dated 18.10.2011 and made in the application in I.A.No.574 of 2011 in O.S.No.266 of 2010 on the file of the learned Principal Subordinate Judge, Salem.

(2.) THE revision petitioners herein are the defendants in the suit in O.S.No.266 of 2010, whereas the respondent is the plaintiff.

(3.) ON perusal of the records, it is revealed that the respondent/plaintiff has filed the above suit as against the revision petitioners for the recovery of a sum of Rs.5,14,400/ - together with interest at the rate of 24% p.a. from the date of the suit till the date of realisation.