THIRUVENGADAM Vs. SELVANATHAN (DIED)

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree 19.12.2008 passed in A.S.No.176/2006 on the file of the III Additional District Court, Pondicherry, reversing the judgment and decree dtd. 18.09.1998 passed in O.S.No.610/1996 on the file of the Principal Subordinate Court, Pondicherry.

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

(3.) The first defendant in O.S.No.610/1996 is the appellant in the second appeal.