RANGARAJAN AND ORS Vs. PADMASINI AND ORS

JUDGEMENT

(1.) The above Appeal arises against the Judgment and Decree in O.S.No.57 of 1988 on the file of the Sub Court, Sankagiri.

(2.) Aggrieved over the Judgment and Decree passed by the trial Court, the plaintiff has filed the above Cross Objection for enhancement of the decree amount.

(3.) The defendant is the appellant and the respondent was the plaintiff in the suit.