M ABDUL WAHAB Vs. NATARAJAN

JUDGEMENT

(1.) THIS second appeal is focussed by the defendants animadverting upon the judgment and decree dated 29.06.2010 made in A.S.No.93 of 2009 on the file of the learned Principal Sub Judge, Tirunelveli, in reversing the judgment and decree dated 04.11.2009 made in O.S.No.290 of 2008 on the file of the learned I Additional District Munsif, Tirunelveli.

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

(3.) WHEREUPON the trial Court framed the relevant issues.