SRI DEVI RAM ENTERPRISES Vs. FIRENZE SHOES LIMITED

JUDGEMENT

(1.) This Appeal Suit has been filed by the plaintiff, challenging the judgment and decree dtd. 11/10/2018 in O.S.No.11253 of 2010 passed by the learned II Additional City Civil Judge, Chennai, dismissing the suit for recovery of money.

(2.) The appellant is the plaintiff. The respondent is the defendant. For convenience, the parties will be referred to as they were arrayed before the trial Court.

(3.) The plaintiff filed the suit originally on the Original Side of this Court as C.S.No.737 of 2002. Later, on account of change in pecuniary jurisdiction, the suit was transferred to the City Civil Court, Chennai, and renumbered as O.S.No.11253 of 2010. The suit was for recovery of a sum of Rs.10,24,264.57 together with interest at 24% per annum on Rs.7,71,140.00 from the date of plaint till realisation and for costs. The plaint was presented on 25/10/2000.