ANAND Vs. RENGANATHAN

JUDGEMENT

(1.) The first appeal on hand is directed against the judgment and decree dated 12.11.2010 passed by the learned District Judge, Puducherry at Karaikkal in O.S. No. 8 of 2010.

(2.) The defendant is the appellant and the respondent is the plaintiff in the present first appeal.

(3.) The respondent/plaintiff filed O.S. No. 8 of 2010 in Order VII, Rule 1 of the Civil Procedure Code, 1908 for the relief of recovery of money to a sum of Rs. 4,76,000/-with 12% interest per annum on Rs. 4,00,000/- from the date of plaint till the date of realisation and to pay the costs.