RAJARAMAN Vs. NAGARATHINAM

JUDGEMENT

(1.) The Second Appeal is directed by unsuccessful Plaintiff against the Judgment and Decree, dated February 17, 2016 passed in A.S. No.7 of 2014 by the 'Subordinate Court, Thiruvarur' ['First Appellate Court' for brevity], whereby the Judgment and Decree, dated March 24, 2014 passed in O.S. No.28 of 2008 by the 'District Munsif-cum-Judicial Magistrate Court, Nannilam' ['Trial Court' for brevity] was confirmed.

(2.) For the sake of convenience, hereinafter, the Parties will be referred to as per their array in the Original Suit.

(3.) The Third Defendant remained ex parte throughout and it is represented that she is no more. The Appellant/Plaintiff had filed a Memo, dated March 3, 2022 and sought to dispense with the Notice to her. Hence, Notice to her is hereby dispensed with.