SREEKRISHNAN Vs. RAJAKUMAR

JUDGEMENT

(1.) This Second Appeal has been filed against the judgment and decree dtd. 6/9/2005 of the learned First Additional Sub Judge, Nagercoil, in-charge of Camp, Padmanabhapuram) made in A.S.No.110 of 2004 on his file, confirming the judgment and decree dtd. 12/7/2004 of the learned Principal District Munsif of Padmanabhapuram, and made in O.S.No.30 of 2000.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the Trial Court.

(3.) The plaintiff in the suit in O.S.No.30 of 2000 on the file of the Principal District Munsif, Padmanathapuram is the appellant herein. The respondent is the defendant.