K B PUSHPAVATHY Vs. KILPAUK BENEFIT SOCIETY LTD

JUDGEMENT

(1.) This Appeal Suit has been directed against the judgment and decree dated 10.08.2015, passed in O.S.No.294 of 2007, by the Principal District Court, Tiruvallur.

(2.) The respondent herein, as plaintiff, has instituted O.S.No.294 of 2007, on the file of the trial Court, praying to pass a money decree to the tune of Rs.14,46,141.80 with subsequent interest at the rate of 21.6% per annum, wherein, the present appellants have been arrayed as defendants.

(3.) The trial Court, after considering the available evidence on record, has decreed the suit to the tune of Rrs.14,39,490.00 with subsequent interest of Rs.8,66,211.00, at the rate of 21.6% per annum. The judgment and decree passed by the trial Court are being challenged in the present Appeal Suit.