SOWRASHTRA VIPRA SABHA Vs. SELVARANI

JUDGEMENT

(1.) Heard.

(2.) This Second Appeal is directed against the judgment and decree of the Subordinate Judge, Namakkal, in A.S. No. 90 of 2012, dtd. 20/8/2013, which reversed the decision of the Principal District Munsif, Namakkal, in O.S. No. 529 of 2008 dtd. 13/8/2012.

(3.) In this appeal, the plaintiff before the Trial Court is the appellant, and the defendant 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.