PARASURAMAN Vs. THANGARAJ

JUDGEMENT

(1.) I have heard the learned counsel for the appellant and the learned counsel for the respondents. I have perused the impugned Judgment and Decree dtd. 30/8/2011 passed by the Sub Court, Gingee (hereinafter referred to as First Appellate Court) in A.S.No.130 of 2005, the Judgment and Decree dtd. 28/6/2005 passed by the Principal District Munsif Court, Gingee (hereinafter referrred to as Trial Court) in O.S.No.471 of 2000 and documents which were filed along with this Second Appeal.

(2.) This appeal was listed for admission on 26/3/2012. However, on the said date, only notice of admission was ordered on the respondents. The respondents are thus represented by the learned counsel Mr.T.Dhanasekaran.

(3.) The appellant was plaintiff and is aggrieved by the impugned Judgment and Decree dtd. 30/8/2011 passed by the First Appellate Court in A.S.No.130 of 2005.