R.J.MEHTA Vs. ELOF HANNSON

JUDGEMENT

(1.) Aggrieved over the judgment and decree of the learned XV Additional Judge, City Civil Court, Chennai, in O.S.No.5859 of 2015, dtd. 22/12/2016, dismissing the suit filed for recovery of money of a sum of Rs.22,87,000.00, along with interest at the rate of 21% per annum from the date of plaint till the date of realisation, the present Appeal has been filed by the unsuccessful plaintiff.

(2.) For the sake of convenience, the parties will be referred to as per their rank before the trial Court.

(3.) Brief facts of the plaintiff's case are as follows :