V. CHANDRASEKARAN Vs. R. NAGARAJAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgment and decree dated 19.09.2007 passed in A.S.No.726 of 2006 on the file of the III Additional Judge, City Civil Court, reversing the judgment and decree dated 05.07.2006 passed in O.S.No.377 of 2003 on the file of the II 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 plaintiff in O.S.No.377 of 2002 is the appellant in this second appeal.