RAMACHANDRAN Vs. COMMISSIONER

JUDGEMENT

(1.) THIS appeal has been filed as against the judgment and decree dated 02.12.2003 passed in O.S.No.156 of 1998 by the Sub Judge, Ramanathapuram.

(2.) THE parties, for convenience sake, are referred to hereunder according to their litigate status before the trial Court.

(3.) THE trial Court framed the following issues: