NEELAMEGA BHATTA CHARYAR Vs. ARULMIGHU DEVANATHA

JUDGEMENT

(1.) This second appeal is focussed by the plaintiff, animadverting upon the judgment and decree dated 20.09.1999 passed by the learned Subordinate Judge, Vridhachalam in A.S.No.4 of 1999 in confirming the judgment and decree dated 28.10.1997 passed by the learned Principal District Munsif, Cuddalore in O.S.No.205 of 1996.

(2.) The parties are referred to here under 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: