N PASUPATHY Vs. A M SEKAR

JUDGEMENT

(1.) THIS second appeal is focussed by the original defendant, animadverting upon the judgment and decree dated 13.02.2008 passed in A.S.No.160 of 2007 by the IV Additional Judge, City Civil Court, Chennai, confirming the judgment and decree of the learned VIII Asst. Judge, City Civil Court, Chennai in O.S.No.3214 of 2004. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) COMPENDIOUSLY and concisely, the relevant facts absolutely necessary and germane for the disposal of this Second Appeal would run thus:

(3.) HEARD both sides.