SENTHIL GNANAVEL CHIT FUND Vs. M.RAVI

JUDGEMENT

(1.) The plaintiff before the learned Additional District Munsif, Chidambaram in O.S.No.436 of 2004 is the appellant before this Court.

(2.) The only short point for consideration in the above Second Appeal which forms the Substantial Questions of Law is as follows:

(3.) The plaintiff had filed a suit for recovery of a sum of Rs.18,655.25 against the defendants and had sought for Personal Decree against the 1st defendant and a Charge Decree on the property of the 2nd defendant.