AYYANAR Vs. SANTHI

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 19.11.2010, passed in A.S.No.53 of 2010, on the file of the Principal District Court, Villupuram, confirming the Judgment and Decree dated 30.03.2010, passed in O.S.No.61 of 2009, on the file of the Principal Subordinate Court, Villupuram.

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

(3.) Suit for compensation.