MANNANGATTI KOUNDER Vs. KUPPU

JUDGEMENT

(1.) THIS second appeal is focussed by the first defendant, animadverting upon the judgment and decree dated 23.09.2004 passed by the learned I Additional Subordinate Judge, Villupuram in A.S.No.223 of 2003 confirming the judgment and decree dated 21.11.2002 passed by the learned Principal District Munsif, Villupuram in O.S.No.181 of 2000.

(2.) THE parties, for convenience sake, are referred to here under according to their litigative status before the trial Court.

(3.) BROADLY but briefly, narratively but precisely, the germane facts, in a few broad strokes, can be encapsulated thus: