MINOR VIMAL KUMAR Vs. VENKTESAN

JUDGEMENT

(1.) The second appeal has been filed by the appellant/plaintiff aggrieved by the reversing judgment and decree passed by the first appellate Court.

(2.) The brief facts, which led to the filing of this second appeal, are as follows:

(3.) Heard Mr.S.Nandivarman, learned counsel for Mr.V.Raghavachari, learned counsel appearing for the appellant/plaintiff and Mrs.S.T.P.Kuilmozhi, learned counsel appearing for the respondents.