RUKMANI Vs. SRI NAMMALWAR TRUST

JUDGEMENT

(1.) This Memorandum of Second Appeal has been directed against the Judgment and decree dated 18.03.2013 and made in the appeal in A.S.No.7 of 2012 on the file of the learned Principal Subordinate Judge, Mayiladuthurai, confirming the judgment and decree dated 14.12.2011 and made in the suit in O.S.No.149 of 2010 on the file of the learned Principal District Munsif at Sirkali.

(2.) The appellant is the defendant in the suit in O.S.No.149 of 2010, whereas, the respondent is the plaintiff.

(3.) For easy reference and for the sake of convenience, the respondent may herein after be referred to as the plaintiff, whereas, the appellant be referred to as the defendant, where ever the context so require.