P.VINOTH Vs. THIRIPURASUNDARI

JUDGEMENT

(1.) This Appeal Suit is directed against the judgment and decree dtd. 23/3/2018, passed by the learned IV Additional District Judge, Thiruvallur at Ponneri, in O.S. No. 3 of 2015, by which the suit filed by the plaintiff for recovery of money and damages was dismissed, and the parties were directed to bear their respective costs.

(2.) The appellant is the plaintiff; the respondents are defendants 2 and 3. The first defendant, Lakshmikanthammal, died during the pendency of the original suit, and defendants 2 and 3, already parties, were recognised as her legal representatives. For convenience, the parties are referred to by their rank before the trial Court.

(3.) The suit was filed for the recovery of Rs.10,21,975.00, comprising Rs.9,37,500.00 alleged to have been paid under a registered Release Deed dtd. 27/11/2013 and Rs.84,475.00 alleged to have been incurred towards stamp duty and registration charges. The plaintiff also claimed interest, Rs.5,00,000.00 as damages for mental shock and agony, and costs.