GOVINDARAJ Vs. RAMADOSS

JUDGEMENT

(1.) This second appeal is focused by the Defendant, animadverting upon the judgment and decree dated 12.04.2007 passed by the learned Subordinate Judge, Madurantakam in A.S. No. 49 of 2006 confirming the judgment and decree dated 25.08.2004 passed by the learned District Munsif, Madurantakam in O.S. No. 123 of 1997.

(2.) The parties are referred to here under according to their litigative status and ranking before the trial Court.

(3.) A summation and summarisation of the relevant facts absolutely necessary and germane for the disposal of this Second Appeal would run thus: