E SATHIDASS Vs. C PONNUSWAMY

JUDGEMENT

(1.) This second appeal is focussed by the original Plaintiff, animadverting upon the judgment and decree dated 29.03.2006 passed in A.S. No. 49 of 2005 by the learned II Addl. Sub Judge, Chengalpattu, in confirming the judgment and decree of the learned District Munsif, Tambaram in O.S. No. 10 of 2004. For convenience sake, the parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) The long and short of the relevant facts absolutely necessary and germane for the disposal of this Second Appeal would run thus:

(3.) Ultimately, the trial Court dismissed the suit. Being aggrieved by and dissatisfied with the judgment and decree of the trial Court, the appeal was filed for nothing but to be dismissed, confirming the judgment and decree of the trial Court.