LAWS(MAD)-2023-12-122

V. VENKATASAMY REDDY Vs. R. SAMPATH

Decided On December 22, 2023
V. Venkatasamy Reddy Appellant
V/S
R. Sampath Respondents

JUDGEMENT

(1.) The instant Second Appeal has been filed at the instances of first Plaintiff.

(2.) The parties herein will be referred according to their litigative status before the Trial Court.

(3.) The case of the Plaintiff in as follows: