S. KARUNAKARAN Vs. S. RAMALINGAM

JUDGEMENT

(1.) THIS appeal has been preferred by the defendant in O.S. No. 11 of 2009 on the file of the Additional District Judge of Puducherry at Karaikal, against the decree of the trial court dated 07.01.2010 passed in the said suit granting the relief sought for by the respondent herein/plaintiff. Ramalingam, the respondent herein filed the above said suit for recovery of a sum of Rs. 1,26,833.35p together with a subsequent interest at the rate of 12% per annum on Rs. 1,00,000/ -, being the principal component of the suit claim, from the date of suit till realisation and cost.

(2.) THE plaint allegations, in short, are as follows:

(3.) BASED on the pleadings of the parties, the followings issues and an additional issue were framed by the trial court.