M KANNIAPPAN Vs. JAGANATHAN

JUDGEMENT

(1.) This Second Appeal has been filed by the plaintiff against the judgment and decree passed by the Sub-Judge, Maduranthakam in A.S.No.20 of 2000 dated 22.11.2000 confirming the judgment and decree passed by the learned District Munsif, Maduranthakam in O.S.No.131 of 1999 dated 28.06.2000.

(2.) The appellant herein has filed a suit in O.S.No.131 of 1999 on the file of the District Munsif, Maduranthakam claiming damages of Rs. 15,000/- with interest at 12% p.a., from the date of plaint till the date of realisation. The learned District Munsif, Maduranthakam, by the judgment and decree dated 28.06.2000, has dismissed the said suit. Aggrieved by the same, the appellant herein has filed an appeal in A.S.No.20 of 2000 on the file of the Sub-Judge, Maduranthakam. The learned Sub-Judge, Maduranthakam has dismissed the said appeal confirming the judgment and decree passed by the trial Court. Feeling aggrieved, the appellant herein has filed the present Second Appeal. For the sake of convenience, the parties are referred to as described before the trial Court.

(3.) The averments made in the plaint are, in brief, as follows: