(1.) This Second Appeal has been preferred as against the Judgment and Decree dtd. 22/12/2006 made in A.S.No.159 of 2006 on the file of the Principal Sub Court, Salem reversing the Judgment and Decree dtd. 20/6/2006 made in O.S.No.9 of 2003 on the file of the Principal District Munsif Court, Salem.
(2.) This matter was heard on 14/9/2022 and since none appeared on behalf of the respondent on that day, the matter was adjourned to 19/9/2022 for the arguments of the respondent. Accordingly, the matter is listed today i.e 19/9/2022. Today also none appeared on behalf of the respondent. Hence, this Court proceeds to pass the following judgment on merits.
(3.) The appellants herein are the defendants and the respondent herein is the plaintiff in the suit.