K JEYARAMAN Vs. M S SUNDARAM INDUSTRIES LTD

JUDGEMENT

(1.) (Prayer: Second Appeal filed under Section 100 of the Code of Civil Procedure against the judgment and decree dated 23.03.2006 made in A.S.No.46 of 2005 on the file of Principal District and Sessions Judge, Madurai, partly allowing the judgment and decree dated 21.06.2005 made in O.S.No.151 of 2003 on the file of Second Additional Subordinate Judge, Madurai). The appellant calls in question the legality and correctness of the judgment and decree dated 23.03.2006 in A.S.No.46 of 2005 on the file of Principal District and Sessions Judge, Madurai.

(2.) THE respondent had preferred a suit in O.S.No.151 of 2003 before the Second Additional Subordinate Judge, Madurai for a judgment and decree directing the appellant to pay a sum of Rs.1,15,000/- together with interest thereon at the rate of 18% per annum from 27.01.2003 till the date of payment and for other incidental reliefs.

(3.) THE trial Court, on the basis of the pleadings, framed necessary issues and answered those issues in favour of the appellant and dismissed the suit.