VISWALINGAM @ MAYAVEL Vs. BALASUBRAMANIAN

JUDGEMENT

(1.) This Second appeal is focussed animadverting upon the judgment and decree dated 12.12.2012 passed in A.S.No.15 of 2012 by the learned Subordinate Judge, Chidambaram, reversing the judgment and decree dated 15.03.2012 in O.S.No.174 of 2008 passed by the Additional District Munsif, Chidambaram.

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

(3.) The plaintiff filed the suit setting out various averments, the epitome, and the gist and kernel of them would run thus: