KANNAMMAL Vs. ESWARAN ALIAS SELVAM

JUDGEMENT

(1.) This second appeal is focussed by the defendant animadverting upon the judgment and decree dated 21.12.2010 made in A.S.No.1 of 2010 on the file of the learned Subordinate Judge, Ambasamudram, in reversing the judgment and decree dated 09.11.2009 made in O.S.No.216 of 2006 on the file of the learned Additional District Munsif, Ambasamudram.

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