MAJI Vs. PERUMAL NAIDU

JUDGEMENT

(1.) This Second appeal is focussed animadverting upon the judgment and decree dated 11th July 1989 passed in A.S.No.1 of 1989 by the Principal Subordinate Judge, Cuddalore, S.Arcot, in modifying and enlarging the scope of the decree of the Court of District Munsif, Cuddalore in O.S.No.701 of 1985 dated 28.11.1988 by allowing the cross objection preferred in A.S.No.1 of 1989 on the file of the Sub Court, Cuddalore.

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

(3.) The epitome and the long and the short of the germane facts absolutely necessary for the disposal of this Second Appeal would run thus: