S.R.GOPALA KRISHNAN Vs. G.NAGARAJAN

JUDGEMENT

(1.) This Second Appeal is preferred against the judgment and decree, dtd. 21/3/2022, made in A.S.No.59 of 2021 on the file of the I Additional District Court, Madurai, reversing the judgment and decree, dtd. 27/2/2018, passed in O.S.No.952 of 2012 on the file of the Principal Sub Court, Madurai.

(2.) The appellant is the defendant and the respondent is the plaintiff in O.S.No.952 of 2012 on the file of the Principal Sub Court, Madurai. The respondent/plaintiff filed the suit for recovery of money from the appellant/defendant.

(3.) For the sake of convenience, the parties are referred to as per their rank in O.S.No.952 of 2012 on the file of the Principal Sub Court, Madurai.