MUTHULAKSHMI Vs. MASILAMANI

JUDGEMENT

(1.) This Second Appeal has been filed by the defendant against the Judgment and Decree passed in A.S.No.126 of 1999 on the file of the Principal District Judge, Nagapattinam, dated 08.10.1999 confirming the Judgment and Decree passed in O.S.No.80 of 1998 on the file of the Additional Subordinate Judge, Mayiladuthurai, dated 09.03.1999.

(2.) The respondent herein had filed a suit in O.S.No.80 of 1998 on the file of the Additional Subordinate Judge, Mayiladuthurai, for recovery of a sum of Rs. 39,000/- with interest at the rate of 18% per annum from the date of suit till the date of realization and for costs. The learned Additional Subordinate Judge, Mayiladuthurai has decreed the suit directing the defendant to pay a sum of Rs. 39,000/- with interest at the rate of 6% per annum from 17.08.1997 till the date of realization with proportionate costs. Aggrieved by the same, the appellant herein had filed an Appeal in A.S.No.126 of 1999 on the file of the Principal District Judge, Nagapattinam. The learned Principal District Judge, Nagapattinam by his Judgment dated 08.10.1999 has dismissed the said Appeal confirming the judgment and decree passed by the learned Additional Subordinate Judge, Mayiladuthurai. Feeling aggrieved, the appellant herein filed the present Second Appeal.

(3.) For the sake of convenience, the parties are referred to as described before the trial Court.