SUMANGALI FINANCE Vs. P RAMALINGAM

JUDGEMENT

(1.) This Second appeal is focussed animadverting upon the judgment and decree dated 27.07.2012 passed in

(2.) A summation and summarisation of the germane facts absolutely necessary for the disposal of this Second Appeal would run thus:

(3.) Ultimately the trial Court dismissed the suit as against which the appeal was filed, for nothing but to be dismissed confirming the judgment and the decree of the trial Court.