K.P.KRISHNAVENI Vs. K.PARAMESWARAN

JUDGEMENT

(1.) The Appeal Suit on hand is filed by the appellant/defendant to set aside the judgment and decree dated 07.04.2014 passed by the learned V Additional District and Sessions Judge, Coimbatore in O.S.No.239 of 2010.

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

(3.) The respondent/plaintiff instituted the suit for recovery of money with future interest.