DISTRICT COLLECTOR Vs. K S MATHIYANANDAM

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 27.02.2002 passed in A.S.No.177 of 2001 on the file of I Additional District Judge cum Chief Judicial Magistrate Court, Salem, confirming the judgment and decree dated 29-09-2000 passed in O.S.No.940 of 1994 on the file of the Second Additional Sub Court,Salem.

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

(3.) Suit for recovery of money.