SUNDARAM Vs. L GOWRI SHANKAR

JUDGEMENT

(1.) Challenge in this Second Appeal is made to the judgment and decree dated 17.04.2007 passed in A.S.No.132 of 2006 on the file of the Additional Subordinate Court, Salem, reversing the judgment and decree dated 10.04.2006 passed in O.S.No.1590 of 2004 on the file of the I Additional District Munsif Court, Salem.

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

(3.) The plaintiff in O.S.No.1590 of 2004 is the appellant.