V GOPALAN Vs. R NARAYANAN

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 09. 10. 1996 passed in A. S. No. 54/1996, on the file of the VIII Additional Judge, City Civil Court, Chennai, reversing the judgment and decree dated 09. 03. 1994 passed in O. S. No. 5132/1988, on the file of the XI Assistant Judge, City Civil Court, Chennai.

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

(3.) Suit for recovery of money.