K. SOURNAM Vs. J. M. RAHAMATULLA

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 01.08.2008 passed in A.S.No.29 of 2007 on the file of the Subordinate Court, Mannargudi, reversing the judgment and decree dated 14.09.2007 passed in O.S.No.247 of 2005 on the file of the District Munsif Court, Mannargudi.

(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.247 of 2005 is the appellant in this second appeal.