M.A. MUTHU Vs. MURUGABHARATHY

JUDGEMENT

(1.) This appeal arises out of the dismissal of a suit for recovery of money.

(2.) Heard Mr.PL.Narayanan, learned counsel for the appellant and Mr.P.R.Raman, learned counsel for the respondent.

(3.) The appellant herein filed a suit in C.S.No.284 of 2010 on the file of this Court, praying for recovery of a sum of Rs.16,10,873/-, together with monthly rent and maintenance charges for the future period until the handing over of possession. The suit was transferred, after the change of pecuniary jurisdiction of the City Civil Courts, to the IV Fast Track Court at Chennai and got renumbered as O.S.No.10170 of 2010.