AURO FOOD PRIVATE LIMITED Vs. EDUMAPPAN

JUDGEMENT

(1.) This second appeal is preferred as against the judgement and decree dated 29.07.2003, passed in A.S.No.116 of 1993 on the file of the Principal Sub Court, Tindivanam, confirming the judgment and decree dated 28.04.1993 passed in O.S.No.278 of 1988 on the file of the District Munsif Court, Tindivanam.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial Court.

(3.) The case of the plaintiff in brief is as follows:-