N.RAMAN Vs. P.SIVALINGAM

JUDGEMENT

(1.) This Second appeal is focussed by the plaintiff animadverting upon the judgment and decree dated 01.08.2012 passed in A.S.No.23 of 2011 by the Principal Subordinate Court, Tiruvannamalai, reversing the judgment and decree of the Principal District Munsif, Tiruvannamalai in O.S.No.177 of 2009.

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

(3.) A summation and summarisation of the germane facts absolutely necessary for the disposal of this Second Appeal would run thus: