V SELVAM Vs. G RAJARAMAN

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 09.03.2001 passed in A.S.No.138 of 1998 on the file of the VI Additional Judge, City Civil Court, Madras confirming the judgment and decree dated 05.02.1997 passed in O.S.No.3085 of 1993 on the file of the II Assistant Judge, City Civil Court, Madras.

(2.) The parties are referred to as per the rankings in the trial court.

(3.) Suit for recovery of money.