J. KATHIRESAN Vs. M. N. BALAMURUGAN

JUDGEMENT

(1.) Aggrieved over the Judgement and Decree dtd. 23/11/2016 passed in O.S.No.186 of 2009 by the 1st Additional District Judge, Salem, the defendant has preferred the appeal suit.

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

(3.) Suit for recovery of money.