SINGARAM Vs. P TULASIBAI AMMAL

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 03.01.2003 passed in A.S.No.2 of 1999 on the file of the Additional Subordinate Court, Cuddalore, reversing the judgment and decree dated 28.10.1998 passed in O.S.No.762 of 1996 on the file of the District Munsif Court, Cuddalore.

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

(3.) Suit for recovery of money.