S RAJANIKANTH Vs. STATE BY STATION HOUSE OFFICER

JUDGEMENT

(1.) This second appeal is focused by the first Defendant, animadverting upon the judgment and decree dated 28.02.2008 passed by the learned Principal Subordinate Judge, Chengalpattu in A.S. No. 77 of 2003 reversing the judgment and decree dated 14.07.2003 passed by the learned District Munsif, Alandur in O.S. No. 2838 of 1997.

(2.) The parties are referred to here under according to their litigative status and ranking before the trial Court.

(3.) The factual matrix as stood exposited from the records would run thus: