SUBRAMANIAN Vs. RAMACHANDRAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 28.02.2008 passed in A.S. No.55 of 2007 on the file of the III Additional District Judge, Puducherry, confirming the Judgment and decree dated 28.11.2007 passed in O.S.No.20 0f 2006 on the file of the Additional Subordinate Court,Puducherry.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial court.

(3.) The plaintiff in OS.No.20 of 2006 is the appellant in the Second Appeal.