G.KASI GOUNDER Vs. K.MURUGAN

JUDGEMENT

(1.) Heard.

(2.) This Second Appeal has been filed by the defendant in O.S. No. 575 of 2004, on the file of the Principal District Munsif Court, Kancheepuram, challenging the concurrent judgments and decrees rendered by the Courts below, namely, in A.S. No. 80 of 2011 on the file of the Sub Court, Kancheepuram.

(3.) In this appeal, the Defendant before the Trial Court is the appellant, and the second plaintiff is the respondent. For the sake of convenience, the parties will be referred to in the same rank as they stood in the Trial Court.