H. SANTHANAM Vs. S. SAMPATHKUMAR

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 24.01.2001 passed in A.S.No. 94/99 on the file of the IV Additional Judge, City Civil Court, Chennai, confirming the judgment and decree dated 29.01.1999 passed in OS.No. 4343 of 1994 on the file of VIII Assistant Judge, City Civil Court, Chennai.

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

(3.) Suit for recovery of money.