SUKUMARAN Vs. PANNEERSELVAM

JUDGEMENT

(1.) ANIMADVERTING upon the judgment and decree dated 21.6.2000, passed in A.S.No.15 of 2000, by the learned Principal District Judge, Thanjavur, in confirming the judgment and decree dated 8.12.1999, passed in O.S.No.118 of 1998, by the learned Sub -Judge, Pattukkottai, this second appeal is focussed.

(2.) HEARD the learned counsel for the appellant. Despite printing the name of the respondents, no one appeared. It is an old matter. Hence, the learned counsel for the appellant proceeded to argue the matter in entirety.

(3.) THE parties, for convenience sake, are referred to according to their litigative status before the trial Court.