S NATARAJAN Vs. P G ARUMUGAM

JUDGEMENT

(1.) This second appeal is focussed by the defendant, inveighing the judgement and decree dated 21.09.2012 passed by the learned Subordinate Judge, Tirupattur, Vellore District in A.S.No.21 of 2010 in reversing the judgment and decree dated 23.12.2009 passed by the learned District Munsif, Tirupattur, Vellore District in O.S.No.132 of 2005.

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

(3.) Broadly but briefly, narratively but precisely, the relevant facts absolutely necessary and germane for the disposal of this second appeal would run thus: