THANGARAJ Vs. PALANI

JUDGEMENT

(1.) This second appeal has been preferred against the judgment and decree passed in A.S.No.45/2008 on the file of the Sub Court, Harur and dated 29.12.2009 in reversing the judgement and decree in O.S.No.220/2003 on the file of the District Munsif Court, Harur and dated 21.02.2008.

(2.) The Appellants in the second appeal are the defendants.

(3.) The short fact of the plaintiff case is as under: