S. MOHAMMED HUSSAIN Vs. V. CHENNAIYAN

JUDGEMENT

(1.) Aggrieved over the judgment and decree dated 11.03.2013 passed in O.S.No.85 of 2010 on the file of the Additional District Court, Krishnagiri, the defendants have preferred the first appeal.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial court.

(3.) Suit for recovery of money.