STATE BANK OF INDIA Vs. ELECTRONIX SALES LTD.

JUDGEMENT

(1.) Challenge in this second appeal is to the Judgment and Decree dtd. 9/3/2004 passed in A.S.No.142 of 2002 on the file of the 2nd Additional Judge, City Court, reversing the Judgment and Decree dtd. 12/2/2001 passed in O.S.No.9487 of 1995 on the file of the 18th Assistant Judge, City Civil Court, Madras.

(2.) For the sake of convenience, the parties are referred to as per the trial Court.

(3.) Suit is for recovery of money.