MOHAMMED MUNVAR Vs. N. C. NESAN

JUDGEMENT

(1.) The first defendant in the suit is before this Court in this Second Appeal. The plaintiff is the first respondent herein and the second defendant is the second respondent herein.

(2.) This Second Appeal has been filed challenging the judgment and decree dtd. 31/1/2012 in A.S.No.7 of 2011 on the file of the Subordinate Court, Poonamallee, confirming the judgment and decree dtd. 29/9/2010 in O.S.No.616 of 2004 on the file of the Additional District Munsif Court, Poonamallee.

(3.) For the sake of convenience, the parties will be referred to as per their ranking before the Trial Court. The brief facts, which gave rise to this Second Appeal, are as follows: