R KUMARASAMY Vs. K MARIMUTHU

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 27.03.2001 passed in A.S.No.234 of 2000 on the file of the II Additional District Court, Erode reversing the judgment and decree dated 10.08.2000 passed in O.S.No.253 of 1997 on the file of the Sub Court, Dharapuram.

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

(3.) Suit for recovery of money.