R.JEYAKUMAR Vs. KALIAMOORTHY PADAYACHI

JUDGEMENT

(1.) This second appeal is directed as against the judgment and decree dated 30.10.2002, passed in A.S.No.71 of 1997 by the Additional District Judge cum Chief Judicial Magistrate, Cuddalore, reversing the judgment and the decree dated 29.08.1997 passed in O.S.No.12 of 1992 by the Additional District Munsif, Cuddalore.

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

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