R.G.SELVANARAYANAN Vs. R.N.KRISHNA KUMAR

JUDGEMENT

(1.) The appellant in A.S.No.393 of 2022 is the defendant in O.S.No.177 of 2014 on the file of the 1st Additional District court, Coimbatore.

(2.) The suit was filed for recovery of Rs.13,30,637.00 with interest at the rate of 18% p.a., which is the alleged balance due and payable by the defendant in the construction contract between the plaintiff and the defendant. The suit was allowed by the trial Court vide judgement dtd. 11/6/2019. Hence, this appeal.

(3.) For the sake of convenience, the parties are referred to as "Plaintiff" and "defendant."