LAWS(MAD)-2013-4-12

N.PASUPATHY Vs. A.M.SEKAR

Decided On April 01, 2013
N.PASUPATHY Appellant
V/S
A.M.SEKAR Respondents

JUDGEMENT

(1.) This second appeal is focussed by the original defendant, animadverting upon the judgment and decree dated 20.12.2011 passed by the learned V Additional Judge, (In charge, IV Additional Court), City Civil Court, Chennai in A.S.No.160 of 2007 in confirming the judgment and decree dated 11.10.2006 passed by the learned VIII Assistant Judge, City Civil Court, Chennai in O.S.No.3214 of 2004.

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

(3.) Heard both sides.