SRIDHARAN Vs. MINOR LAKSHMISRI @ SRUTHILAYA

JUDGEMENT

(1.) THIS appeal is focussed at the instance of the defendant as against the judgment and decree dated 11.10.2002 passed by the learned Subordinate Judge, Vridhachalam in O.S.No.210 of 1996.

(2.) THE parties, for convenience sake, are referred to here under according to their litigative status and ranking before the trial Court.

(3.) BEING aggrieved by and dissatisfied with the judgment and preliminary decree of the trial court, the defendant has preferred this appeal on various grounds.