NARAYANA NADAR Vs. P K RAMAKRISHNAN

JUDGEMENT

(1.) THIS second appeal is filed by the first defendant inveighing the judgment and decree dated 01.12.2010 passed by the learned Subordinate Judge, Udumalpet in A.S.No.12 of 2010 confirming the judgment and decree dated 31.03.2008 passed by the learned District Munsif, Udumalpet in O.S.No.317 of 1996.

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

(3.) THE learned counsel for the appellant/first defendant would put forth and set forth his argument, which could tersely and briefly be set out thus: