P KAMALESAN VAIDYAR Vs. P ESWARA PILLAI

JUDGEMENT

(1.) THE above second appeal has been filed by the defendant in O.S. No.268 of 1981, who lost before both the courts below.

(2.) THE respondent herein filed the suit for recovery of a sum of Rs.3,518 with future interest at 9% p.a. on Rs.3,000 from the date of suit till date of decree and thereafter at 6% p.a. till realisation.

(3.) AGGRIEVED, the defendant filed A.S. No.29 of 1983 before the Sub Court, Padmanabhapuram. The learned Subordinate Judge by his judgment and decree dated 29.10.1982, dismissed the appeal, confirming the findings and conclusions arrived at by the learned trial Judge. Hence, the above second appeal.