M KARTHIKEYAN Vs. TAMIL NADU NEWS PRINT AND PAPERS LIMITED REP BY ITS SENIOR OFFICER MARKETING T LAL JAGADEESH

JUDGEMENT

(1.) THIS appeal is filed by the second defendant in the suit as against the judgment and decree dated 4.9.2008 passed by the learned the VII Additional City Civil Court, Chennai, in O.S.No.9685 of 2006, which was filed for recovery of money.

(2.) THE parties, for convenience sake, are referred to here under according to their litigative status and ranking before the trial Court.

(3.) THE learned counsel for the appellant/D2, by placing reliance on the grounds of appeal would pilot his arguments, drawing the attention of this Court to various portions of the records, which could tersely and briefly be set out thus: