B. JOHN CHARLES Vs. M. DEVASAGAYAM

JUDGEMENT

(1.) This Second Appeal has been directed against the judgment and decree dated 23.07.2000 passed in A.S. No. 93 of 1999, on the file of Principal District Court, Coimbatore, reversing the judgment and decree dated 04.12.1998, passed in O.S. No. 431 of 1995 on the file of Subordinate Court, Coimbatore.

(2.) The parties are referred to as per their ranking in the Trial Court.

(3.) Suit for recovery of money.