R ALAGARSAMY Vs. A NARAYANASAMY

JUDGEMENT

(1.) This Second Appeal arises out of the Decree passed by the learned Subordinate Judge, Kovilpatti on 30.4.2014 dismissing A.S.No. 43 of 2013 filed against the Decree of the District Munsif, Kovilpatti dated 1.7.2013 made in O.S.No.271 of 2011.

(2.) The brief facts leading to the filing of the second appeal can be stated thus.

(3.) The suit was resisted by the appellant herein, who figured as third defendant in the said suit. The respondents 2 and 3 herein, who figured as defendants 1 and 2 did not contest the suit and remained exparte.