SANKARANARAYANAN Vs. PARRY CONFECTIONERY LTD

JUDGEMENT

(1.) This Second Appeal has been filed to set aside the Judgment and Decree, dtd. 21/7/2009 passed in A.S. No.293 of 2008 on the file of the learned VII Additional Judge, City Civil Court, Chennai, confirming the Judgment and Decree, dtd. 6/11/2007 passed in O.S. No.5180 of 2004 by the learned V Assistant Judge, City Civil Court, Chennai.

(2.) Heard Mr. Christopher Vijay, learned Counsel for the Appellant and Mr. S. Dhakshnamoorthy, learned Counsel for the Respondents and perused the materials available on record.

(3.) The Appellant is the Defendant against whom the Plaintiffs have filed a Suit for Recovery of Money. The Trial Court has decreed the Suit and the First Appeal preferred by the Defendant before the First Appellate Court has also confirmed the Judgment and Decree of the Trial Court by dismissing the First Appeal. Now the Defendant has filed this Second Appeal.