RAVEENTHIRAN Vs. R D SHANMUGAM

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 08.01.2003 passed in A.S.No.24 of 2002 on the file of the Principal Subordinate Court, Vridhachalam, partly reversing the Judgment and Decree dated 03.10.2001 passed in O.S.No.77 of 1998 on the file of the Principal District Munsif Court, Vridhachalam.

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

(3.) Suit for recovery of money.