NATARAJA CHETTIAR AND CO Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) THIS second appeal is focussed as against the judgment and decree of the learned Subordinate Judge, Kumbakonam, dated 17. 07. 1997 in A. S. No. 72 of 1996 confirming the judgment and decree of the learned District Munsif, Valangaiman at Kumbakonam, dated 14. 08. 1996 in O. S. No. 458 of 1991.

(2.) HEARD both sides.

(3.) THE parties are referred to herein according to their litigative status before the trial Court.