MANIVANNA GOUNDER Vs. PACHAIAPPA GOUNDER

JUDGEMENT

(1.) APPEAL against the judgment and decree in A.S.No.23 of 2005 on the file of the Principal Subordinate Judge, Tindivanam dated 22.11.2005 in confirming the judgment and decree in O.S.No.146 of 1999 on the file of the Additional District Munsif Court, Tindivanam, dated 03.03.2005.)The plaintiff in O.S.No.146 of 1999 on the file of the Additional District Munsif Court, Tindivanam aggrieved by the dismissal of the suit by the judgment and decree dated 22.11.2005 in A.S.No.23 of 2005 on the file of the Principal Sub-Court, Tindivanam has filed the above second appeal.

(2.) FOR the sake of convenience the parties are referred to as per their ranking in the suit.

(3.) WHEN the appeal came up for admission notice was directed to be issued to the respondent in the appeal and on receipt of the notice the respondent has entered appearance through his counsel. Heard Mr.V.Raghavachari learned counsel appearing for the appellant and Mr.P.Mani learned counsel appearing for the respondent.