C. SUBRAMANIAM Vs. A. RAMACHANDRAN

JUDGEMENT

(1.) THIS appeal is focussed at the instance of the plaintiff as against the judgment and decree passed by the learned Additional District Judge, (Fast Track Court, No.I), Salem in O.S.No.111 of 2002 dated 28.11.2003.

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

(3.) COMPENDIOUSLY and concisely, the relevant facts absolutely necessary and germane for the disposal of this appeal would run thus: a] The matter has been listed on the following dates: 1. 02.01.2012 2. 05.01.2012 3. 18.01.2012