NAGAI SIVAKATHI BENEFIT FUND LTD Vs. P RAMASAMY

JUDGEMENT

(1.) Animadverting upon the Judgment and Decree dated 20.6.2006 passed in O.S. No. 9 of 2004 by the District Court at Nagapattinam, this Appeal is focussed. The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the Trial Court.

(2.) Narratively but precisely, broadly but briefly, the germane facts absolutely necessary for the disposal of this Appeal would run thus:

(3.) The gist and kernel, the pith and marrow of the averments as found exemplified in the Plaint would run thus: