SOLOMON Vs. BALAJI

JUDGEMENT

(1.) This Second appeal is focussed animadverting upon the judgment and decree dated 15.10.2012 passed in A.S.No.10 of 2011 by the learned Subordinate Judge, Poonamallee, modifying the judgment and decree dated 05.04.2010 in O.S.No.616 of 2006 passed by the Additional District Munsif, Poonamallee.

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

(3.) Compendiously and concisely, the germane facts absolutely necessary for the disposal of this Second Appeal would run thus: