M RAMESH Vs. I KARTHI

JUDGEMENT

(1.) This appeal is focussed by the defendant as against the judgment and decree dated 29.09.2010 made in O.S.No.22 of 2009 on the file of the District Judge of Nilgiris at Udhagamandalam.. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) A summation and summarisation of the relevant facts absolutely necessary and germane for the disposal of this appeal would run thus:

(3.) The defendant filed the written statement resisting the suit; whereupon issues were framed.