DEVARAJ BHARATH BHUSHAN Vs. K.MOORTHY

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 25.10.2005, in A.S.No.10 of 2005 on the file of the District Judge of the Nilgiris at Udhagamandalam reversing the judgment and decree dated 04.05.2005 in O.S.No.106 of 2001 on the file of the Subordinate Court, Udhagamandalam.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial Court.

(3.) The case of the plaintiff in brief is as follows :-