RADHAKRISHNAN Vs. VELLAIYAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgment and Decree dated 09.02.2015 passed in A.S.No.40 of 2014 on the file of the Principal District Court, Ariyalur, confirming the Judgment and Decree dated 23.12.2011 passed in O.S.No.301 of 2008 on the file of the District Munsif Court, Ariyalur.

(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.