N. P. DHANDAPANI Vs. M. SIVAGNANAM

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 31.08.2005 passed in A.S.No.92 of 2003 on the file of the Principal District Court, Dharmapuri District at Krishnagiri, reversing the Judgment and Decree dated 18.02.2003 passed in O.S.No.147 of 1997 on the file of the Additional Special Court, Krishnagiri.

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

(3.) The defendant in O.S.No.147 of 1997 is the appellant in the second appeal.