MANIVANNAN Vs. THENMOZHI

JUDGEMENT

(1.) This second appeal is filed by the defendant, inveighing the judgment and decree dated 22.12.2008 passed by the Principal District Judge, Villupuram, in A.S. No. 58 of 2006, confirming the judgment and decree dated 10.10.2006 passed by the Subordinate Judge, Kallakurichi, in O.S. No. 122 of 2001.

(2.) A recapitulation and 'resume' of facts absolutely necessary and germane for the disposal of this second appeal would run thus:

(3.) Being aggrieved by the judgments and decrees of the Courts below, this second appeal is focussed by the defendant on various grounds and also suggesting the following substantial questions of law: