T AMARNATH Vs. R SANTHARAM

JUDGEMENT

(1.) The above Appeal arises against the judgment and decree passed in O.S.No.5149 of 1996 on the file of the Additional District and Sessions Court, (Fast Track Court No.IV), Chennai. The plaintiff is the appellant and the respondents are the defendants in the suit.

(2.) Originally, the plaintiff filed the suit in C.S.No.1032 of 1991, which was subsequently transferred and re-numbered as O.S.No.5149 of 1996 on the file of the Additional District and Sessions Court, Fast Track Court No.IV, Chennai, for recovery of a sum of Rs.8,63,000/- together with interest.

(3.) The brief case of the plaintiff is as follows: