KANDASAMY Vs. SELVAM

JUDGEMENT

(1.) THIS second appeal is focussed by the plaintiff, inveighing the judgment and decree dated 15.11.2007 passed by the learned Additional District Judge (Fast Track Court), Gobichettipalayam in A.S.No.26 of 2007 in confirming the decree and judgment dated 23.08.2005 passed by the learned District Munsif, Sathyamangalam, Erode District in O.S.No.395 of 2004.

(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 all concerned.