K. SATHIYAMOORTHY Vs. G. G. RAVI

JUDGEMENT

(1.) The defeated defendants, in O.S.No.14 of 2006, on the file of the learned Additional District and Sessions Judge, Fast Track Court No.II, Ranipet, are the appellants herein.

(2.) The plaintiff filed a suit, in O.S.No.14 of 2006, before the learned Additional District and Sessions Judge, Fast Track Court No.II, Ranipet, for a direction to the defendants to pay a sum of Rs.11,34,593.00 together with future interest.

(3.) After contest, the suit was decreed as prayed for by the Trial Court, vide Judgment and Decree, dtd. 8/1/2008 and hence this appeal by the defendants.