RAMAKRISHNAN Vs. GOVINDASAMI GOUNDER

JUDGEMENT

(1.) This appeal is focused as against the judgment and decree dtd. 30/7/2009 made in A.S.No.11 of 2007 on the file of the learned Subordinate Judge, Cheyyar, confirming the judgment and decree dtd. 29/12/2006 made in O.S.No.183 of 2003 on the file of the learned Additional District Munsif, Vandavasi.

(2.) For the sake of convenience, hereinafter the parties are referred to, as per their litigative status before the trial Court.

(3.) The laconic averments made in the plaint, are as follows: