THE UNION OF INDIA (UOI), OWNING SOUTHERN RAILWAY REPRESENTED BY ITS GENERAL MANAGER Vs. V BALAKRISHNAN, PROPRIETOR, KORAYAR RICE MILL

JUDGEMENT

(1.) This First Appeal is preferred against the judgment and decree made in O.S. No. 45 of 1990, dated 18.02.1994, on the file of the Sub-Court, Tiruchirappalli.

(2.) The appellant herein is the plaintiff in the suit. The suit was filed seeking a decree, directing the respondent/defendant to pay the appellant/plaintiff, a sum of Rs. 56,382/- with interest and cost.

(3.) As per the impugned judgment dated 18.02.1994, the court below has decreed the suit only for a sum of Rs. 19,162/- in respect of maintenance charges and rent, to be paid with interest at 10% p.a from 28.02.1995 to till the date of filing of the plaint, along with subsequent interest at 6% p.a from the date of filing of the plaint till the date of payment with Licence Fee of Rs. 600/-. Aggrieved by this judgment, the appellant/plaintiff has preferred this First Appeal.