V K DHANASEKAR Vs. VASANTHA

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 14.01.2003 passed in A.S.No.35 of 2002 on the file of the Principal District Court, Thiruvannamalai, confirming the judgment and decree dated 29.03.2001 passed in O.S.No.220 of 1998 on the file of the Subordinate Court, Arani.

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

(3.) Suit for recovery of money .