TAMIL NADU MEDICAL SERVICE CORPORATION LTD Vs. SOUTHERN UNION PHARMACEUTICALS REP BY ITS MANAGING PARTNER PONNAPPAN

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dated 18.09.2003 passed in A.S.No.110 f 2002 on the file of the Additional District Judge, II Fast Track Court, Chennai, reversing the Judgment and Decree dated 30.08.2001 passed in O.S.No.4734 of 1997 on the file of VIII Assistant Judge, City Civil Court, Chennai.

(2.) The second appeal has been admitted on the following substantial questions of law :

(3.) Considering the scope of the issues involved in the second appeal lying in a narrow compass, it is unnecessary to dwell into the facts of the case in detail.