B RADHAMANI Vs. S CHARUBALA

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dated 18.09.2002 passed in A.S.No.101 of 2001 on the file of the II Additional District Court, Coimbatore, reversing the Judgment and Decree dated 25.10.1999 passed in O.S.No.329 of 1994 on the file of the Principal Subordinate Court, Coimbatore.

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

(3.) Suit for recovery of money.