SANKARAVELSAMY Vs. PAUL VANNAM

JUDGEMENT

(1.) This Second Appeal is focussed by the original 1st defendant animadverting upon the judgment and decree dated 23.02.2007, passed in A.S.No.176 of 2005 by the learned Principal Subordinate Judge, Tenkasi in reversing the judgment and decree dated 28.09.2005, passed in O.S.No.3 of 2004 by the learned District Munsif, Senkottai.

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

(3.) A recapitulation and re'sume' of facts absolutely necessary and germane for the disposal of this second appeal would run thus: