CHINNUSAMY REDDIAR Vs. R.SRINIVASAN

JUDGEMENT

(1.) This Appeal is filed to set aside the Judgment and Decree dtd. 18/9/2012 made in A.S. No. 6 of 2012, on the file of the learned Principal District Judge, Namakkal confirming the Judgment and Decree dtd. 15/7/2011 made in O.S. No. 377 of 1997 on the file of the learned Sub Judge, Namakkal.

(2.) For the sake of convenience, the parties to this Appeal are referred to as per the status in the suit as "Plaintiff " and "Defendants " as the case may be.

(3.) The Defendants in O.S. No. 377 of 1997 are the Appellants in this Second Appeal. The suit in O.S. No. 377 of 1997 was filed for recovery of a sum of Rs.1,53,000.00 representing Rs.1,00,000.00 towards principal and Rs.53,000.00 towards interest and costs