VASANTHA Vs. SEKAR

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 13.12.2001 passed in A.S. No. 31 of 1997 on the file of the Principal District Court, Cuddalore, confirming the Judgment and Decree dated 20.03.1997 passed in O.S. No. 41 of 1996 on the file of the Subordinate Court, Vridhachalam.

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

(3.) Suit for recovery of money.