SENGODAM Vs. O.V.MUTHURAMALINGAM

JUDGEMENT

(1.) This Second Appeal is preferred as against the Judgment and Decree dtd. 5/4/2002 made in A.S.No.2 of 2002 on the file of the Additional District Court No.IV / Fast Track Court No.IV, Bhavani, confirming the Judgment and Decree dtd. 24/10/2000 made in O.S.No.698 of 1995 on the file of the Principal District Munsif Court Bhavani.

(2.) The appellant herein is the plaintiff and the respondents herein are the defendants in the suit.

(3.) For the sake of convenience, the parties are referred to as per their ranking before the trial Court.