KARUPAATHAL Vs. MUTHUSAMI

JUDGEMENT

(1.) This Second Appeal is focussed animadverting upon the judgment and decree dated 22.02.2012 passed in A.S.No.14 of 2011 by the learned Principal Subordinate Judge, Tiruppur in confirming the judgment and decree passed in O.S.No.212 of 2006 dated 27.01.2011 by the learned District Munsif, Palladam.

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

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