T R KRISHNIAH Vs. T R VIJAYA

JUDGEMENT

(1.) The appellant/plaintiff, who lost the case before the lower appellate court has filed this present second appeal.

(2.) For the sake of convenience, the parties are referred to as per the rankings in the lower court.

(3.) The appellant/plaintiff has filed a suit for declaration declaring that the suit fixed deposit amount belonging to the plaintiff alone is entitled to the amounts covered by the Fixed Deposit Receipt Nos.241132/S Fixed Deposit/82/80, dated 21.08.1980 for Rs.10,000/- with the first defendant bank and the subsequent interest thereon from 02.12.1985 at 12% p.a., till date of payment by the first defendant Bank to the plaintiff.