LAWS(MAD)-2009-9-105

R S NAMBI Vs. SHAILESH VORA

Decided On September 08, 2009
R.S.NAMBI Appellant
V/S
SHAILESH VORA Respondents

JUDGEMENT

(1.) THIS suit has been filed by the plaintiff seeking a direction to the defendants to pay to the plaintiff a sum of Rs.10,66,000/- and interest thereon at 24 per cent per annum from the date of plaint till the date of realization and for costs.

(2.) THE case of the plaintiff as narrated in the plaint is as follows:-

(3.) ON the side of the plaintiff Ex.P.1 to Ex.P.5 were marked and the plaintiff was examined as P.W.1. ON the side of the defendants, Ex.D1 to Ex.D.21 were marked and D.W.1 was examined.