VRL LOGISTICS LIMITED Vs. RANE ENGINE VALVES LIMITED

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 30.10.2007 passed in A.S.No.24 of 2007 on the file of the IV Additional Judge, City Civil Court, Chennai, confirming the Judgment and Decree dated 10.07.2006 passed in O.S.No.2975 of 2003 on the file of the V Assistant Judge, City Civil Court, Chennai.

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

(3.) The defendant in O.S.No.2975 of 2003 is the appellant in the second appeal.