KALIYAPERUMAL Vs. MARIMUTHU

JUDGEMENT

(1.) This Second Appeal has been preferred against the judgement and decree dated 06.08.2009 in A.S.No.9 of 2009 of the file of the Court of Subordinate Judge at Nagapattinam confirming the judgment and Decree dated 08.04.2008 in O.S.No.284 of 2000 on the file of the Court of District Munsif at Nagapatinam.

(2.) The Appellant is the plaintiff in the suit.

(3.) The short facts of the plaintiff case are as follows:-