RAJKUMAR Vs. KASTHURI BAI

JUDGEMENT

(1.) Aggrieved over the judgment and decree of the Trial Court decreeing the suit for a payment of a sum of Rs.10,49,699.00 together with interest @ 6% p.a., on Rs.8,83,500.00from the date of plaint till the date of realisation, the present appeal is filed by the unsuccessful defendant.

(2.) The parties are arrayed to as per their own ranking before the Trial Court.

(3.) The case of the plaintiff is as follows: