K K RAMASAMY Vs. KANNAPPAN

JUDGEMENT

(1.) This Second appeal is focussed by the defendnat animadverting upon the judgment and decree dated 01.08.2012 passed in A.S.No.6 of 2012 by the Subordinate Judge, Gobichettipalayam, confirming the judgment and decree of the District Munsif, Gobichettipalayam in O.S.No.96 of 2010.

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

(3.) A summation and summarisation of the germane facts absolutely necessary for the disposal of this Second Appeal would run thus: