S SHANMUGHAM Vs. S SUNDARAM

JUDGEMENT

(1.) AGGRIEVED by the judgment and decree dated 29. 11. 2002 passed in A. S. No. 139 of 2001 by the Second Additional District Judge, Coimbatore, the plaintiff has preferred this appeal.

(2.) THE facts-in-brief leading to the filing of this appeal are as follows:

(3.) AGGRIEVED by the judgment and decree passed by the lower appellate Court, the plaintiff has preferred this Civil Miscellaneous Appeal.