STATE OF TAMIL NADU Vs. SPENCER & CO

JUDGEMENT

(1.) THIS appeal is focussed by the defendants in the suit as against the judgement and decree dated11.2.2002 passed by the 7th Additional City Civil Court, Chennai, in O.S.No.6397 of 1996, which was one for recovery of money.

(2.) A summation and summarization of the germane facts absolutely necessary for the disposal of this appeal would run thus:

(3.) BEING aggrieved by and dissatisfied with the said judgement and decree of the trial Court, this appeal is focused by the defendants on various grounds.