(1.) THIS second appeal is focussed by the plaintiff, inveighing the judgement and decree dated 22.09.2010 passed by the learned Subordinate Judge, Bhavani in A.S.No.10 of 2010 confirming the judgment and decree dated 18.12.2009 passed by the learned I Additional District Munsif, Bhavani in O.S.No.208 of 2007.
(2.) THE parties, for the sake of convenience, are referred to here under according to their litigative status and ranking before the trial Court.
(3.) HEARD both sides.