SPECIAL OFFICER Vs. MARIMUTHU

JUDGEMENT

(1.) This second appeal is focussed by the third Defendant in the original suit animadverting upon the judgment and decree dated 30.12.2005 passed in A.S. No. 90 of 2005 by the Sub Court, Bhavani, confirming the judgment and decree of the Principal District Munsif Court, Bhavani in O.S. No. 691 of 2004. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

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

(3.) Being aggrieved by and dissatisfied with the judgments and decrees of both the Courts below, this Second Appeal has been filed on various grounds and also suggesting the following substantial questions of law: