HARAK CHAND J. GOLECHA Vs. BABULAL B. TATER

JUDGEMENT

(1.) The second appeal arises out of the judgment and decree of the court of Principal District Judge at Salem in A.S.No.54 of 2011 dtd. 6/9/2012 in reversing the judgment and decree of the court of Subordinate Judge at Attur in O.S.No.88 of 2004 dtd. 15/9/2006.

(2.) The appellant before me is the defendant in the suit.

(3.) For the sake of convenience, the parties will be referred to as per their ranks in the original suit.