KANNIYAPPA NAIDU Vs. KRISHNAVENI

JUDGEMENT

(1.) The present Appeal arises out of the Judgment and Decree of the Court of the Subordinate Judge, Madurantakam in A.S. No.8 of 2012, dtd. 30/10/2012 in reversing the Judgment and Decree of the Court of the District Munsif, Madurantakam in O.S. No.89 of 2009, dtd. 28/10/2011.

(2.) The parties will be referred to as per their rank in the Suit.

(3.) The Defendants' Appeal is before me.