S. KARTHIKEYAN Vs. M.P. SELVAKUMAR

JUDGEMENT

(1.) In this second appeal, the plaintiff has impugned the judgment and decree dated 08.10.2010 passed in A.S.No. 65 of 2008 on the file of the Sub Court, Kancheepuram, reversing the judgment and decree dated 28.09.2007 passed in O.S.No.99 of 2006 on the file of the Principal District Munsif Court, Kancheepuram.

(2.) The second appeal has been admitted and the following substantial question of law is formulated for consideration in this second appeal:-

(3.) The suit has been laid by the plaintiff for recovery of money.