A. DEVARAJ Vs. VASANTHI

JUDGEMENT

(1.) Heard.

(2.) This Second Appeal is directed against the judgment and decree dtd. 1/10/2013 made in A.S.No.33 of 2013 on the file of the learned Principal District Judge, Erode, reversing the well-considered judgment and decree dtd. 17/1/2013 passed in O.S.No.198 of 2010 by the learned II Additional Subordinate Judge, Erode.

(3.) The appellant is the defendant and the respondent is the plaintiff before the trial court. For the sake of convenience parties to be referred to as per their ranks before the trial court.