(1.) Challenge in this second appeal is made to the judgment and decree dated 29. 04. 2002 passed in A. S. No. 23/2000 on the file of the the Principal Subordinate Court, Gobichettipalayam confirming the judgment and decree dated 28. 01. 1999 passed in O. S. No. 210/1997 on the file of the District Munsif Court, Gobichettipalayam.
(2.) Parties are referred to as per their rankings in the trial Court.
(3.) Suit for recovery of money.