FRIENDLY TRANSPORT Vs. G M M CO LTD

JUDGEMENT

(1.) The second appeal is directed against the judgment and decree dated 14.03.2002 passed in A.S.No.26 of 1999 on the file of the First Additional District Judge cum Chief Judicial Magistrate's Court Dharmapuri at Krishnagiri, reversing the Judgment and Decree dated 07.08.1997 passed in O.S.No.381 of 1996 on the file of the Subordinate Court, Hosur.

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

(3.) Suit for recovery of money.