JOHN PREMKUMAR Vs. T SELVAM

JUDGEMENT

(1.) This Second Appeal is focussed by the original defendant animadverting upon the judgment and decree dated 12.06.2007, passed in A.S.No.21 of 2006 by the learned District Judge, Kaniyakumari at Nagercoil in confirming the judgment and decree dated 29.09.2005, passed in O.S.No.5 of 2005 by the learned I Additional Subordinate Judge, Nagercoil.

(2.) The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) Shorn and bereft of unnecessary details, the relevant facts absolutely necessary for the disposal of the Second Appeal would run thus: