V A SIDDIQUE BASHA Vs. RAMAN

JUDGEMENT

(1.) THIS second appeal is focussed by the defendant, animadverting upon the judgement and decree dated 25.09.2007 passed by the learned Principal District Judge, Vellore in A.S.No.18 of 2007 confirming the judgment and decree dated 14.07.2005 passed by the learned Subordinate Judge, Tirupattur in O.S.No.205 of 2001.

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

(3.) HEARD both.