STATE OF TAMIL NADU Vs. VENKATACHALAM

JUDGEMENT

(1.) This Second Appeal is directed against the judgment and decree passed in A.S. No. 15 of 2012 and I.A. No. 152 of 2012, by the learned II Additional Subordinate Judge, Nagercoil, in reversing the judgment and decree in O.S. No. 57 of 2006, passed by the learned District Munsif, Nagercoil.

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

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