KUPPA Vs. SELVARAJ

JUDGEMENT

(1.) THIS second appeal is focussed by the original defendant, animadverting upon the judgment and decree dated 11.01.2010 passed in A.S.No.79 of 2007 by the Subordinate Judge, Kallakurichi, reversing the judgment and decree of the learned Principal District Munsif, Kallakurichi in O.S.No.1203 of 2004. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) COMPENDIOUSLY and concisely, the relevant facts absolutely necessary and germane for the disposal of this Second Appeal would run thus:

(3.) HEARD both sides.