RABEL Vs. E. SOUNDARARAJAN

JUDGEMENT

(1.) The present second appeal has been filed challenging the judgment and decree passed in A.S. No.101 of 2018 dtd. 29/7/2019 on the file of the III Additional District Court, Tirunelveli confirming the judgment and decree passed in O.S. No.160 of 2016 dtd. 3/8/2018 on the file of the Sub Court, Sankarankovil.

(2.) For the sake of convenience, the parties are referred to as, as described before the trial Court.

(3.) The case of the plaintiff, as per the averments made in he plaint, in short, reads as follows :