SARAVANAN Vs. SUBRAMANIYA MUDALIYAR

JUDGEMENT

(1.) This second appeal is focussed by the defendant animadverting upon the judgment and decree dated 07.07.2011 made in A.S.No.33 of 2010 on the file of the Subordinate Court, Kovilpatti, in confirming the judgment and decree dated 19.02.2010 made in O.S.No.32 of 2008 on the file of the District Munsif Court, Vilathikulam.

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