PANCHU VALLIAPPAN Vs. V.R. SUBRAMANIAN

JUDGEMENT

(1.) THE suit has been filed by the plaintiff praying for a judgment and decree directing the defendant to pay to the plaintiff a sum of Rs. 140 lakhs (Rupees One hundred and Forty lakhs only) being value of plots wrongfully sold or retained by the defendant with interest at 18% per annum from the date of plaint till realisation and further directing the defendant to pay to the plaintiff a sum of Rs. 10 Lakhs (Rupees Ten Lakhs only) towards breach of contract and also directing the defendant to pay the costs of the suit to the plaintiff.

(2.) THE case of the plaintiff, as stated in the plaint, is as follows: - -

(3.) THEREAFTER , the case was posted before the learned Additional Master No. II, for recording ex -parte evidence. The plaintiff examined herself as P.W.1 and marked Exs. P1 to P9 to substantiate her case as stated in the plaint.