K A HARIKRISHNAN Vs. ASIAN ELECTRONICS

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 15.12.1999, passed in A.S.No.137 of 1999, on the file of the first Additional District Judge cum Chief Judicial Magistrate Court, Salem, reversing the judgment and decree dated 18.01.1999, passed in O.S. No.740 of 1996, on the file of the first Additional District Munsif, Salem.

(2.) Parties are referred to as per their rankings in the trial Court.

(3.) Suit for recovery of money.