TALCO Vs. A. MALAISAMY

JUDGEMENT

(1.) This Second Appeal is preferred against the judgment and decree, dtd. 22/6/2016, passed in A.S.No.21/2007 on the file of IV Additional District Judge, Tiruvallur at Ponneri, reversing the judgment and decree, dtd. 11/10/2007, in O.S.No. 170/2004 passed by the District Munsif cum Judicial Magistrate, Tiruvotriyur. First defendant is the appellant herein.

(2.) The case of the plaintiffs before the trial Court in a nutshell is as follows:

(3.) During the course of trial, the trial Court framed the following issues :