ARULMIGU VELUR VAITHIYANATHA SWAMY Vs. VAITHIYANATHAN

JUDGEMENT

(1.) THIS second appeal is focussed by the plaintiff, animadverting upon the judgment and decree dated 17.12.2007 passed by the learned Principal Subordinate Judge, Mayiladuthurai in A.S.No.67 of 2007 in confirming the judgment and decree dated 27.06.2007 passed by the learned District Munsif, Sirkali in O.S.No.27 of 2001.

(2.) THE parties are referred to here under according to their litigative status and ranking before the trial Court.

(3.) ULTIMATELY the trial Court dismissed the suit, as against which the appeal was filed for nothing but to be dismissed by the first appellate court confirming the judgment and decree of the trial court.