P.S.PERIYASAMY Vs. S.SARAVANAN

JUDGEMENT

(1.) The present Second Appeal has been filed by the appellant under Sec. 100 of C.P.C, against the judgment and decree dtd. 24/10/2016 made in A.S.No.24 of 2014 on the file of the Additional Sub Court, Karur confirming the judgment and decree dtd. 8/9/2011 made in O.S.No.698 of 2008 on the file of the Additional District Munsif Court, Karur.

(2.) The appellant herein is the plaintiff and the respondent herein is the defendant before the Court below.

(3.) For the sake of convenience, the parties will be referred to as per the litigative status before the trial Court.