THIRUNAVUKKARASU Vs. KARUPPATHAL

JUDGEMENT

(1.) This Second Appeal is directed against the Judgement and Decree dtd. 13/3/2008 passed in A.S.No.4 of 2008 by the Sub-ordinate Judge, Pollachi, modifying the Judgement and Decree dtd. 24/8/2007 passed in O.S.No.395 of 2001 by the District Munsif Court, Pollachi.

(2.) The Plaintiff is the Appellant herein.

(3.) The averments made by the parties in brief : -