CHINNAPERUMAL Vs. PERIAPERUMAL

JUDGEMENT

(1.) This Second appeal is focussed by the plaintiff animadverting upon the judgment and decree dated 09.03.2011 passed in A.S.No.18 of 2010 by the Sub Court, Vaniyambadi, Vellore District, confirming the judgment and decree of the Additional District Munsif, Court, Vaniyambadi in O.S.No.110 of 2005.

(2.) The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

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