HARIKRISHNAN Vs. ELUMALAI; STATE OF TAMIL NADU

JUDGEMENT

(1.) This second appeal is focussed by the plaintiff, inveighing the judgement and decree dated 29.08.2008 passed by the learned II Additional Subordinate Judge (in charge), Villupuram in A.S.No.13 of 2004 confirming the judgment and decree dated 21.11.2003 passed by the learned Principal District Munsif, Villupuram in O.S.No.200 of 2002.

(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.) Heard the learned counsel for the appellant and also the learned Government Advocate (CS) appearing on behalf of the second respondent. Despite printing the name of the first respondent-Elumalai in the cause list after service, there is no representation.