K.CHINNAN Vs. M.P.CHANDRABOSE

JUDGEMENT

(1.) THIS second appeal is focussed by the plaintiff in the suit as against the judgement and decree dated 27.2.2004 passed by the Principal City Civil Court, Chennai confirming the judgement and decree dated 2.1.2003 passed by the I Assistant Judge, City Civil Court, Chennai, in O.S.No.1391 of 1999, which was one for recovery of money.

(2.) DESPITE printing the names of the respondents, no one appeared on behalf of them and there is no representation also. The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court. 3. A summation and summarisation of the relevant facts, which are absolutely necessary and germane for the disposal of these appeals, in a few broad strokes can be encapsulated thus:

(3.) DESPITE printing the name of the defendants and giving ample opportunity for appearance, there is no representation on their side. 8. On hearing the learned counsel for the appellant/plaintiff, to his knowledge, I have formulated the following substantial questions of law also.