R RANGASAMY Vs. K M SUBRAMANIAM

JUDGEMENT

(1.) The present Second Appeal has been directed against the Judgment and Decree dated 28.02.2006 passed in A.S.No.63 of 2005 on the file of the Principal Subordinate Judge, Gobichettipalayam confirming the Judgment and Decree dated 21.06.2004 passed in O.S.No.64 of 2004 on the file of the District Munsif, Gobichettipalayam.

(2.) The brief facts which led to file this second appeal are as follows:

(3.) Heard Mr.M.Kalyanasundaram, learned Senior Counsel for Mr.G.Sethuraman appearing for the appellant/defendant and Mr.T.Muruga Manickam, learned counsel appearing for the respondent.