BURLINGTON AIR EXPRESS INDIA P LTD Vs. M R F LIMITED

JUDGEMENT

(1.) The above Second Appeal arises against the judgment and decree made in A.S. No. 85 of 2001 on the file of IV Additional City Civil Court, Chennai, reversing the Judgment and Decree made in O.S. No. 7996 of 1997 on the file of XIII Asst. City Civil Court, Chennai.

(2.) The second defendant is the appellant in the above second appeal. Plaintiffs 1 and 2 are the respondents 1 and 2 and the first defendant is the third respondent in the above second appeal.

(3.) The plaintiffs filed the suit in O.S. No. 7996 of 1997 on the file of XIII Asst. Judge, City Civil Court, Chennai, to direct the defendants jointly and severally liable to pay a sum of Rs. 1,04,471/- together with the interest thereon at 24% per annum.