RAVI KUMAR Vs. V. BALAKRISHNAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 13.09.2006 passed in A.S. No.36 of 2004 on the file of the Additional Subordinate Court, Tindivanam, reversing the judgment and decree dated 27.02.2004 passed in O.S.No.325 of 2003 on the file of the Principal District Munsif Court, Tindivanam.

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

(3.) The defendants in OS.No.325 of 2003 are the appellants in the Second Appeal.