KUNJANDI AND CO Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) 1. The original side appeal is directed as against the judgment of the learned single Judge in C.S.417 of 1983.

(2.) THE plaintiff filed the suit for directing the defendants to pay a sum of Rs.3,01,000 with interest at 12 per cent per annum contending as follows:

(3.) POINT for consideration is whether the plaintiff is entitled for the amount claimed.