C KUTHALINGAM Vs. T RAMARAJ

JUDGEMENT

(1.) The defendant in the suit in O.S.No.84 of 2009 on the file of the learned District Munsif-cum-Judicial Magistrate, Cheranmahadevi, Tirunelveli District, is the appellant in this appeal.

(2.) The respondent in this appeal filed a suit in O.S.No.84 of 2009 before the learned District Munsif-cum-Judicial Magistrate, Cheranmahadevi, Tirunelveli District, for recovery of a sum of Rs.92,256/- along with interest @ 24% on the principal sum of Rs.54,000/-.

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