SUBRAMANIAN Vs. HABIBULLAH

JUDGEMENT

(1.) THIS second appeal is focussed by the plaintiffs, inveighing the judgement and decree dated 08.12.2011 passed by the learned Principal Subordinate Judge, Mayiladuthurai in A.S.No.97 of 2010 confirming the judgment and decree dated 19.08.2010 passed by the learned Principal District Munsif, Mayiladuthurai in O.S.No.146 of 2009.

(2.) THE parties, for thesake of convenience, are referred to here under according to their litigative status and ranking before the trial Court.

(3.) HEARD the learned counsel for the appellant/plaintiff.