S.VASUDEVAN Vs. S.SUNDARAM

JUDGEMENT

(1.) The above Second Appeal arises against the Judgment and Decree dtd. 31/8/2005 in A.S.No.139 of 2001 on the file of the learned I Additional District Judge, Coimbatore against the Judgment and Decree dtd. 29/6/2001 in I.A.No.893 of 1992 in O.S.No.262 of 1988 on the file of the learned Subordinate Judge, Tiruppur.

(2.) Challenging the Final Decree passed in A.S.No.139 of 2001 on the file of the learned I Additional District Judge, Coimbatore, the 2nd defendant preferred this Second Appeal.

(3.) The parties are referred to in the same rank and array as before the Trial Court.