M/S MADRAS CEMENTS LTD Vs. MANIVANNAN

JUDGEMENT

(1.) The above Second Appeal arises against the judgment and decree passed in A.S.No.24 of 2007, on the file of the District Court, Kanyakumari at Nagercoil, confirming the judgment and decree passed in O.S.No.187 of 1999, on the file of II Additional Subordinate Court, Nagercoil.

(2.) The plaintiff is the appellant and the respondent is the defendant in the suit. The plaintiff filed the suit in O.S.No.187 of 1999 for realisation of Rs.2,72,656/-(Rupees Two Lakhs Seventy Two Thousand Six Hundred and Fifty Six only) with interest at 18% p.a. from the date of plaint till the date of decree and at 6% from the date of decree till the date of recovery.

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