C SUBRAMANIAN Vs. N CHOCKALINGAM ASARI

JUDGEMENT

(1.) This Civil Miscellaneous Second Appeal is directed against the judgment and decree dated 14.10.2009 passed in C.M.A. No. 64 of 2007 by the First Additional District Judge, Tirunelveli confirming the order dated 12.10.2007 passed in E.A. No. 952 of 2006 in E.P. No. 165 of 2006 in O.S. No. 190 of 2002 by the Principal Sub Judge, Tirunelveli.

(2.) The brief facts leading to the filing of this appeal are as follows:

(3.) Heard both sides.