A. DURAISAMY Vs. V. ANGANNA GOUNDER

JUDGEMENT

(1.) Heard.

(2.) This Second Appeal is directed against the judgment and decree dtd. 31/7/2013 passed in A.S.No.162 of 2004 by the learned III Additional District Judge, Coimbatore, confirming the judgment and decree dtd. 16/2/2004 in O.S.No.491 of 1998 on the file of the I Additional Sub Court, Coimbatore.

(3.) For the sake of convenience, the parties are referred to as per their rankings in the plaint.