R.SUNDARAM Vs. KARUR VYSYA BANK LIMITED

JUDGEMENT

(1.) The above second appeals arise out of the common judgment and decree in A.S.Nos.66 and 65 of 2008, dtd. 6/8/2008. on the file of the learned Additional District and Sessions Judge, Fast Track Court No.1, Madurai, confirming the judgment and decree dtd. 7/4/2005, made in OS.No. 241/1995, by the learned Principal District Munsif, Madurai.

(2.) For the sake of brevity, the parties are referred to, as per their ranking before the Trial Court.

(3.) Brief facts giving arise to the above Second Appeals, are as follows:-