G SURESH KUMAR Vs. KALIMUTHU RAJAN

JUDGEMENT

(1.) THIS second appeal is focussed by the original defendant, animadverting upon the judgement and decree dated 14. 10. 2008 passed by the learned Additional District Judge, Fast Track Court No. I, Chengalpattu in A. S. No. 81 of 2007, confirming the judgement and decree dated 29. 06. 2007 passed by the learned Additional Subordinate Judge at Chengalpattu in O. S. No. 398 of 2002. For convenience sake, the parties are referred to here under according to their litigative status and ranking before the trial Court.

(2.) A summation and summarisation of the relevant facts which are absolutely necessary and germane for the disposal of this Second Appeal would run thus: the original defendant/appellant filed the suit O. S. No. 398 of 2002 as against the defendant seeking the following reliefs:

(3.) THE trial Court framed the relevant issues. During trial, the plaintiff examined himself as P. W. 1 and Exs. A1 to A4 were marked. The defendant examined himself as D. W. 1 and Exs. B1 to B3 were marked.