PAZHANESAN Vs. ARJUNAN

JUDGEMENT

(1.) THIS second appeal is focussed by the plaintiff, animadverting upon the judgment and decree dated 27.02.2004 passed by the learned Principal District Judge, Dharmapuri in A.S.No.37 of 2003 confirming the judgment and decree dated 10.04.2003 passed by the learned District Munsif cum Judicial Magistrate, Pochampalli in O.S.No.62 of 2001.

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

(3.) BROADLY but briefly, narratively but precisely, the germane facts, in a few broad strokes, can be encapsulated thus: