S ANNAPOORNA Vs. A M S RAVICHANDRAN

JUDGEMENT

(1.) This appeal is filed by the defendants as against the judgement and decree dated 20.12.2007 passed by the VII Additional City Civil Court, Chennai, in O.S.No.5670 of 2005, which was one for recovery of money.

(2.) The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) The epitome and the long and short of the relevant facts absolutely necessary and germane for the disposal of this appeal would run thus: