LAWS(MAD)-2009-6-419

A. GANESA NADAR Vs. JAYALAKSHMI AND ORS.

Decided On June 29, 2009
A. Ganesa Nadar Appellant
V/S
Jayalakshmi And Ors. Respondents

JUDGEMENT

(1.) THE plaintiff is the appellant herein. The appeal has been preferred challenging the judgment and decree rendered in O.S. No. 63 of 1989 on the file of Sub Court, Srivilliputtur, wherein, a preliminary decree for a sum of Rs. 58,200/ -/ - has been granted with 15% interest on the principal amount of Rs. 15,000/ -from the date of filing of the suit till realisation. In view of the fact that the appellant has asked for a recovery of an amount of Rs. 1,98,212.43/ - with subsequent 24% interest, the appeal has been preferred by the appellant challenging the said judgment and decree.

(2.) THE brief case of the plaintiff is as follows:

(3.) THEREAFTER an additional written statement has been filed specifically raising the plea that under Section 9 and 10 of the Tamil Nadu Money Lenders Act. The suit is liable to be dismissed.