C G JAYARAMAN Vs. C GANGADHARAN

JUDGEMENT

(1.) This second appeal is focussed by the Defendants, animadverting upon the judgment and decree dated 24.07.2009 passed by the learned II Additional District Judge, Pondicherry in A.S. No. 3 of 2009 reversing the judgment and decree dated 28.11.2008 passed by the learned Subordinate Judge, Mahe in O.S. No. 44 of 2006.

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

(3.) Heard both sides.