KANNAN Vs. THIRUMARAN

JUDGEMENT

(1.) This second appeal is focussed by the plaintiff, animadverting upon the judgment and decree dated 27.08.2012 passed by the learned Principal Subordinate Judge, Mayiladuthurai in A.S.No.111 of 2011 in reversing the judgment and decree dated 19.09.2011 passed by the learned Principal District Munsif, Mayiladuthurai in O.S.No.283 of 2009.

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

(3.) A re'sume' of facts, absolutely necessary and germane for the disposal of this Second Appeal would run thus: