DISTRICT COLLECTOR OFFICE OF DISTRICT COLLECTOR CUDDALORE DISTRICT Vs. CHETTINADU CEMENT CORPORATION BY ITS MANAGING DIRECTOR

JUDGEMENT

(1.) Challenge in this Second Appeal is made to the judgment and decree dated 30.04.2004 passed in A.S.No.120 of 2003 on the file of the Principal District Court, Cuddalore confirming the judgment and decree dated 31.03.2003 made in O.S.No.50 of 2001 on the file of the II Additional Sub Court, Cuddalore.

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

(3.) Suit for declaration and refund of money.