SANGEETHA TRADERS Vs. T.A.SHANMUGHAM

JUDGEMENT

(1.) Aggrieved over the judgment and decree dated 06.03.2008 passed in O.S.No.1709 of 2007 on the file of the III Additional Judge, City Civil Court, Chennai, the plaintiff has 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.