ARUNA FERTILIZER AGENCIES SHENCOTTAH THROUGH ITS PARTNER A SUBRAMANIAM CHETTIAR Vs. B BALANAGAMANICKAM AND CO FERTILIZER DEALERS AND MANURE MERCHANTS UDUMALPET COIMBATORE DISTRICT

JUDGEMENT

(1.) THE plaintiff is the appellant. He filed the suit against the defendants for recovery of a sum of Rs. 11,210 with interest at 12% per annum. THE lower court dismissed the suit. THErefore, the plaintiff filed an appeal, which was also dismissed. Hence, the plaintiff, the appellant herein, challenging the concurrent judgments by which he has lost in both the courts below, filed this second appeal.

(2.) THE case of the plaintiff is this:

(3.) DURING the pendency of the first appeal, the appellant/plaintiff filed a petition praying for permission to adduce evidence by way of filing additional documents. But, the same has been dismissed by the lower appellate court holding that those documents would not have any bearing on the issues raised in this case.