SUBRAMANI Vs. MARAPPA GOUNDER

JUDGEMENT

(1.) The Second Appeal is focused as against the judgment and decree dtd. 6/2/2009 passed in A.S.No.21 of 2008 by the learned II Additional Subordinate Judge, Gobichettipalayam, confirming the judgment and decree dtd. 22/10/2007, made in O.S.No.21 of 2004 by the learned District Munsif, Sathyamangalam.

(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: