K.V.R.KANNAN Vs. G.RAMACHANDRAN

JUDGEMENT

(1.) This Appeal is directed against the judgment and decree, dtd. 31/8/2017 made in O.S.No.78 of 2010 on the file of the learned VI Additional District Judge, Madurai.

(2.) The appellant is the plaintiff in O.S.No.78 of 2010 on the file of the learned VI Additional District Judge, Madurai. The respondent is the defendant in that suit.

(3.) For the sake of convenience, the parties are referred to as per their rank before the trial Court.