KANDASAMY GOUNDER, S/O, MANI GOUNDER Vs. MARIYAPRAKASAM

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 15.07.2008 passed in A.S.No.21 of 2005 on the file of the Subordinate Court, Kallakurichi, confirming the judgment and decree dated 24.11.2004 passed in O.S.No.976 of 2000 on the file of the Additional District Munsif Court -II, Kallakurichi.

(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.976 of 2000 is the appellant in this second appeal.