RAJENDIRAN Vs. PERUMAYEE

JUDGEMENT

(1.) Heard.

(2.) The plaintiff in O.S. No. 621 of 2000 has preferred this Second Appeal, assailing the concurrent dismissal of his suit by the I Additional District Munsif Court, Kallakurichi, by judgment and decree dtd. 11/7/2005; and the Sub Court, Kallakurichi, in A.S. No. 154 of 2005, by judgment and decree dtd. 14/8/2013.

(3.) The plaintiff is the appellant and the defandant is the respondent. For the sake of convenience, the parties are referred as per their rank in the trial court.