NOORUL ISLAM COLLEGE OF ENGINEERING Vs. GOPIKRISHNAN

JUDGEMENT

(1.) Aggrieved over the concurrent findings made in A.S.No.49 of 2006, on the file of the District Court, Kanyakumari at Nagercoil, dated 14.10.2009 and in O.S.No.64 of 2001, on the file of the Subordinate Court, Padmanabapuram, dated 01.08.2006, the appellants, who are defendants in the Suit, filed this Second Appeal and seeks the relief to set aside the Judgments and Decrees passed by the above Courts.

(2.) Before the trial Court, the plaintiff / respondent filed a suit against the defendants / appellants herein, seeking for the relief of recovery and realization of an amount of Rs.1,97,000/-, from the defendants with interest at the rate of 18% p.a. from the date of filing of the suit, till the date of realization. The learned Subordinate Judge, Padmanabapuram, by Judgment and Decree, made in O.S.No.64 of 2001, dated 01.08.2006, allowed the Suit with costs. Aggrieved over the same, the defendants / appellants, filed an Appeal in A.S.No.49 of 2006, before the learned District Judge, Kanyakumari at Nagercoil, in which, the learned District Judge, by Judgment and Decree, dated 14.10.2009, dismissed the appeal, confirming the findings arrived at by the learned trial Judge. Feeling aggrieved by the same, the defendants / appellants have filed the present Second Appeal.

(3.) For the sake of convenience, the parties are referred to as, as described before the trial Court.