- (1.) The appellant / plaintiff in the original suit filed this second appeal against the decree and judgment dated 13.01.2003 made in A.S.No.163 of 2002 on the file of IV Additional City Civil Court, Chennai, reversing the Judgment and decree dated 31.07.2001 passed in O.S.No.9425 of 1995 on the file of I Assistant City Civil Court, Chennai.
(2.) For the sake of convenience, the plaintiff in the Original Suit is referred as appellant and the defendant in the Original Suit is referred as respondent hereafter.
(3.) The appellant/plaintiff filed a suit for payment of a sum of Rs.1,10,495/- together with interest @ 18% p.a. of Rs.71,750/-.;