SHANMUGAM Vs. RAMAMOORTHY

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 25.08.2003 passed in A.S.No.92 of 2002, on the file of the Court of the District Judge, Nagapattinam, confirming the judgment and decree dated 12.07.2002 passed in O.S.No.33 of 2001 on the file of the Principal Subordinate Court, Mayiladuthurai.

(2.) Parties are referred to as per their rankings in the trial Court.

(3.) Suit for damages.