BALASUBRAMANIAN Vs. RAMACHANDRA JOTHI

JUDGEMENT

(1.) This appeal is directed as against the judgment and decree in A.S.No.93 of 1992 on the file of the Subordinate Judge, Tenkasi, dated 21.09.1995, confirming the judgment and decree in O.S.No.352 of 1986 on the file of the District Munsif Court, Tenkasi, dated 25.06.1992.

(2.) The parties are referred to hereunder as they were arrayed before the trial Court.

(3.) A re'sume' of facts absolutely necessary for the disposal of the second appeal could be portrayed thus.