R. RAJENDRAN Vs. K. KULLAPPAN

JUDGEMENT

(1.) Challenging the Judgment and Decree, dtd. 1/12/2021 made by the learned Principal District Judge, Tiruppur District, in O.S. No.34 of 2019, the Defendant is before this Court with the present Appeal Suit. The Suit was Decreed against the Appellant herein directing him to pay to the Plaintiff, a sum of Rs.12,50,000.00 with interest at the rate of 7.5% per annum from the date of Plaint till date of Decree and thereafter at 6% per annum till date of repayment in full and cost of Rs.67,764.50.

(2.) For the sake of convenience, the parties in this Appeal Suit will hereinafter be referred to as per their array in the original Suit.

(3.) The case of the Plaintiff in O.S. No.34 of 2019 in brief is as follows: