SANDEEP MEHTA AND ORS. Vs. RANI PAUL

JUDGEMENT

(1.) Aggrieved over the Judgement and Decree dtd. 30/11/2010 passed in O.S.No.8771 of 2010 on the file of the Additional District Judge, Fast Track Court No.1, Chennai, 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.