V.M.TAMILSELVAN Vs. KARUNALAYASAMY MADAM NANDAVANAM

JUDGEMENT

(1.) The plaintiff-decree holder is the appellant, aggrieved by the order in E.A.No.1 of 2023 in E.P.No.90 of 2019 in O.S.No.622 of 2010, on the file of the II Additional District and Sessions Judge, Tiruppur.

(2.) The facts in brief:

(3.) I have heard Mr.R.Thiagarajan, learned counsel for the appellant and Mr.S.Ravichandran, learned Additional Government Pleader for the 1st respondent.