M. RAJASEKARAN Vs. N. SUBRAMANIAM

JUDGEMENT

(1.) THE present Second Appeal has been preferred by the plaintiff aggrieved by the reversal of the judgment and decree passed by the trial Court by the first appellate Court on appeal filed by the defendant.

(2.) BRIEF facts leading to filing of this second appeal are as follows:

(3.) HEARD Mr.S.K.Raghavan, learned counsel appearing for the appellant / plaintiff and Mrs.R. Meenal, learned counsel appearing for the respondent / defendant.