LAWS(MAD)-2022-4-288

PREM CHANDAN JOHN Vs. R.NATHANIEL

Decided On April 06, 2022
Prem Chandan John Appellant
V/S
R.Nathaniel Respondents

JUDGEMENT

(1.) The defendants are the appellants in this Second Appeal.

(2.) The respondent/plaintiff filed a suit seeking for the relief of recovery of money with interest.

(3.) The case of the plaintiff is that he was a commission agent of Texmo Motor Pump set company and also an agent of Sigamani Electricals.