(1.) The second appeal is focused as against the Judgment and Decree dtd. 30/4/2010 passed in A.S.No.9 of 2010 by the learned I Additional Subordinate Judge, Salem, reversing the Judgment and Decree dtd. 8/10/2009 passed in O.S.No.656 of 2007 by the learned I Additional District Munsif, Salem.
(2.) For the sake of convenience, hereinafter the parties are referred as per their respective litigative status before the trial Court.
(3.) The laconic averments made in the plaint are as follows: