MICHAEL NADAR Vs. IRUDAYARAJ

JUDGEMENT

(1.) The defendant in O.S.No.54 of 2010 on the file of the Principal District Munsif Court, Thoothukudi, is the appellant herein, aggrieved by the concurrent findings in the said suit and confirmed in A.S.No.40 of 2014 on the file of the Sub Court, Thoothukudi

(2.) The second appeal was admitted by this Court on 14/6/2023 on the following substantial questions of law:

(3.) I have heard Mr.M.P.Senthil, learned counsel for the appellant and Mr.S.Kadarkadi learned counsel for the respondents 1, 2 and 4 to 12.