P.GUNASEKARAN Vs. DHANRAJ RAMACHANDRAN

JUDGEMENT

(1.) This Second Appeal has been filed to set aside the Judgment and Decree of the learned Principal District and Sessions Judge, Ariyalur made in A.S.No.111 of 2012 dtd. 27/11/2012 confirming the Judgment and Decree of the learned District Munsif, Jayankondam made in O.S.No.23 of 2002, dtd. 28/1/2010.

(2.) The brief facts, which are necessary for the disposal of this Second Appeal, are as follows:-

(3.) Mr.P.Valliyappan, learned Senior Counsel appearing for the Appellant submitted that the Appellant in the second appeal is the unsuccessful Plaintiff before the learned District Munsif, Jayankondam and before the 1st Appellate Court, learned Principal District Judge, Ariyalur.