VELUCHAMY Vs. VENKADASAMY AND ORS

JUDGEMENT

(1.) This second appeal is focussed by the plaintiff animadverting upon the judgment and decree dated 26.08.2009 made in A.S.No.31 of 2008 on the file of the Subordinate Court, Virudhunagar, in confirming the judgment and decree dated 06.12.2007 made in O.S.No.84 of 2007 on the file of the District Munsif Court, Virudhunagar.

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

(3.) Broadly, but briefly, narratively, but precisely, the germane facts absolutely necessary for the disposal of this second appeal would run thus: