K DURAISAMY Vs. P RAMAMOORTHY

JUDGEMENT

(1.) THIS second appeal is focussed by the second defendant, animadverting upon the judgment and decree dated 30.04.2009 passed by the learned Principal District Judge, Namakkal in A.S.No.8 of 2005 reversing the judgment and decree dated 07.03.2005 passed by the learned Subordinate Judge, Namakkal in O.S.No.346 of 1996.

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

(3.) BOTH these points are taken together for discussion as they are inter-linked and interwoven, inter-connected and entwined with each other.