P. LALITHA Vs. PUSHPA DEVI

JUDGEMENT

(1.) The petitioner has filed this civil revision petition challenging the order and decree dated 23.09.2005 in I.A.No.15222 of 2005 in O.S.No.3397 of 2005 on the file of the learned VIII Assistant Judge, City Civil Court, Chennai.

(2.) The facts in a nutshell are as under: The petitioner herein is the defendant in the suit and the respondent herein is the plaintiff who filed the suit in O.S.No.3397 of 2005.

(3.) The respondent/plaintiff filed the suit, inter alia, to direct the petitioner/defendant to pay a sum of Rs.4.35 lakhs together with interest on Rs.2.50 lakhs at 24% per annum from the date of plaint till realization.