P. SEKAR Vs. SRINIVASAL NAIDU

JUDGEMENT

(1.) In this second appeal, challenge is made to the judgment and decree dated 11.03.2003 passed in A.S.No.1 of 2003 on the file of Principal District Court, Vellore reversing the judgment and decree dated 18.07.2002 passed in O.S.No.626 of 1997 on the file of the Additional District Munsif Court, Vellore.

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

(3.) Suit for recovery of money.