Y.L. VEERABADRA Vs. A. MOHAMMED FAROOK

JUDGEMENT

(1.) Aggrieved over the first appellate Court judgment in allowing the appeal and decreeing the suit filed by the plaintiff for recovery of money, opposing the preliminary decree passed, the present second appeal has been filed.

(2.) The parties are arrayed as per their own ranking before the trial Court.

(3.) Brief facts of the case of the plaintiff is as follows :