G.SRINIVASAN Vs. K.GANESAN

JUDGEMENT

(1.) This Second appeal is focussed animadverting upon the judgment and decree dated 22.11.2010 passed in A.S.No.59 of 2008 by the learned Subordinate Judge, Vellore, confirming the judgment and decree dated 04.06.2008 in O.S.No.613 of 2004 passed by the Principal District Munsif, Vellore.

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

(3.) Compendiously and concisely, the germane facts absolutely necessary for the disposal of this Second Appeal would run thus: