M MALLIKA Vs. KASI PILLAI

JUDGEMENT

(1.) The plaintiff in O.S.No. 206 of 2010 on the file of the District Munsif Court, Sholinghur, is the appellant herein.

(2.) O.S.No. 206 of 2010 had been filed by the plaintiff Mallika against the defendant Kasi Pillai seeking a decree against the defendant for a sum of Rs.60,200.00 together with interest at the rate of 24% p.a., on Rs.35,000.00 from the date of the suit till date of decree and at the rate of 6% p.a., thereafter till the date of realisation and for costs of the suit.

(3.) This suit came up for consideration before the District Munsif Court, Sholinghur and by Judgment dated 27.06.2011, the suit was decreed.