M. A. ARIVAZHAGAN Vs. ARK FINANCE

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 29.02.2008 passed in A.S.No.72 of 2006 on the file of the Principal District Court, Kancheepuram, confirming the Judgment and Decree dated 07.02.2006 passed in O.S.No.73 of 2000 on the file of the Principal Subordinate Court, Chengalpattu.

(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.73 of 2000 is the appellant in the second appeal.