DHANDAPANI Vs. BALAJI

JUDGEMENT

(1.) The second appeal is against the judgment and decree dtd. 22/10/2013 in A.S. No.89 of 2011 passed by the Principal District Judge, Cuddalore, by which the judgment and decree dtd. 27/9/2011 in O.S. No.149 of 2010 passed by the Principal Subordinate Judge, Cuddalore, were confirmed.

(2.) For the sake of convenience, the parties are referred to as they were described in the suit.

(3.) The suit in O.S. No.149 of 2010 was filed by the respondent/plaintiff claiming Rs.2,00,000.00 as damages on the ground that the appellant/defendant had defamed him.