K P ELUMALAI Vs. RAJI PILLAI AND ORS

JUDGEMENT

(1.) This second appeal is focussed by the original defendant, animadverting upon the judgement and decree dated 28.11.2003 passed in A.S.No.95 of 2000 by the Subordinate Court, Kancheepuram, confirming the judgment and decree of the learned Principal District Munsif, Ulundurpet in O.S.No.565 of 1996.

(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: