A.AABULKHAN Vs. M. GANESAN AND ORS.

JUDGEMENT

(1.) This appeal had been filed against the judgement and decree, made in OS.No.97 of 2007, by the learned Additional District Judge, Fast Track Court No.II, Madurai, dated 26.08.2009.

(2.) The third defendant in O.S.No.97 of 2007 on the file of the Additional District Judge/Fast Track Court-II, Madurai, aggrieved by the judgment and decree dated, 26.08.2009 in O.S.No.97 of 2007 has filed the present appeal.

(3.) The first respondent M.Ganesan, was the plaintiff in O.S.No.97 of 2007. The second and third respondents M. Balamurugan and Pappuammal were the first and second defendants. Pending the appeal, the third respondent Pappuammal died and by order dated, 11.10.2011, the appellant was exempted from substituting legal representatives of the deceased third respondent. The fourth respondent/fourth defendant is the Madurai City Municipal Corporation through its Commissioner, which had been added as a formal party to the suit and to this appeal.