A.G. SEKARAN Vs. M/S. ESSAARGEE FIBRO INDUSTRIES (SUIT DISMISSED AS AGAINST 1ST DEFENDANT. HENCE, NOTICE MAY BE DISPENSED WITH IN SECOND APPEAL)

JUDGEMENT

(1.) Challenge in this second appeal is made by the plaintiff against the judgment and decree dated 03.05.2010 passed in A.S. No.358 of 2009 on the file of the Additional District Judge, FTC-V Chennai reversing the judgment and decree dated 15.12.2006 made in O.S. No.1406 of 2003 on the file of the 11th Assistant City Civil Court, Chennai.

(2.) The second appeal has been admitted and the following substantial questions of law are formulated for consideration in this second appeal.

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