BALARAMAN Vs. VASUDEVAN

JUDGEMENT

(1.) This second appeal is focused as against the judgment and decree dtd. 7/8/2009 passed in A.S.No.22 of 2007 by the learned Principal District Judge, Puducherry, reversing the judgment and decree dtd. 9/2/2007 passed in O.S.No.18 of 1999 by the learned Principal Subordinate Judge, Puducherry.

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

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