(1.) THIS second appeal is focussed by the plaintiff, inveighing the judgement and decree dated 12.12.2012 passed by the learned Subordinate Judge, Namakkal in A.S.No.65 of 2012 and Cross Objection by reversing the judgment and decree dated 12.07.2012 passed by the learned Principal District Munsif, Namakkal in O.S.No.469 of 2011.
(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/plaintiff.