N SRIDHAR Vs. MARUTHI JAYARAMAN

JUDGEMENT

(1.) THE appellant/plaintiff has preferred this appeal against the judgment and decree dated 20. 10. 2000 made in O. S. No. 9100 of 1995 by the learned II Assistant Judge, City Civil Court, Madras, in dismissing the suit claim of Rs. 6,06,265/- along with interest at 18% per annum from the date of plaint till date of realisation etc. against the second respondent/second defendant company liability to pay the suit amount.

(2.) THE essential facts of the case are set out below:

(3.) THE point for arises for determination in this appeal is: Whether the liability to pay a sum of Rs. 6,06,265/- along with interest at 18% per annum as claimed in the suit can be fastened on the second respondent/second defendant (employer) for the tortious act of the first respondent/ first defendant (Ex-employee) on the principle of vicarious liability in law"