VENKATESAN Vs. SHANTHI

JUDGEMENT

(1.) This Second Appeal has been preferred as against the Decree and Judgment passed by the learned Principal District Judge, Dharmapuri in A.S.No.8 of 2013 dtd. 8/12/2014 wherein the respondents herein have preferred the said Appeal as against the Decree and Judgment passed by the Subordinate Court in O.S.No.102 of 2008 on the file of the Sub Court, Harur dtd. 11/1/2012.

(2.) For the sake of convenience and brevity, the parties in this Second Appeal are referred as plaintiff and defendants as referred before the trial court.

(3.) The brief averments of the plaint are as follows:-