SAKADEVAN Vs. RAMAN

JUDGEMENT

(1.) The present Second Appeal is preferred against the judgment and decree dtd. 23/12/2021 in A.S. No.18 of 2021 on the file of Additional District Court, Dharmapuri, reversing the judgment and decree dtd. 31/1/2019 passed in O.S. No.63 of 2013 on the file of the Sub Court, Dharmapuri.

(2.) The unsuccessful plaintiff before the first appellate court has preferred the present Second Appeal.

(3.) The parties are referred to as per their ranking in the trial court.