CHENNAI PORT TRUST AND ORS. Vs. KUWAIT AIRWAYS

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 20.09.2007 passed in A.S.No.730 of 2006 on the file of the 7 th Additional Judge, City Civil Court, Chennai, setting aside the judgment and decree dated 06.04.2006 passed in O.S.No.5778 of 2000 on the file of the 1 st 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 plaintiffs in O.S.No.5778 of 2000 are the appellants in this second appeal.