KASILINGAM Vs. RAJAVANNIAN

JUDGEMENT

(1.) THIS second appeal is focussed animadverting upon the judgement and decree dated 22.03.2005 passed in A.S.No.98 of 2004 by the learned Principal Subordinate Judge, Vridhachalam, confirming the judgment and decree of the learned Additional District Munsif, Vridhachalam in O.S.No.71 of 1999.

(2.) THE parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) BEING aggrieved by and dissatisfied with the judgment and decree of both the Courts below, this Second Appeal has been focussed on various grounds.